R P Nagrath, Member - (1.) This petition has been filed by the Interim Resolution Professional. It is submitted that CP (IB) NO. 07/Chd/Hry/2017 was admitted and necessary moratorium was declared under Section 14 of the insolvency and Bankruptcy Code, 2016. Three of the workers of the Corporate Debtor have filed execution of the decree before a civil court who are the respondents in this Application. It is submitted by Mr. Jalesh Kumar Grover, Authorised Representative for the Resolution Professional that the respondents have already submitted their claims before him but the amount of Rs. 30 lacs is lying attached under the orders of the Civil Court.
(2.) It is also submitted by the Authorised Representative that the Resolution Professional has also filed application before the civil court by attaching copy of the orders of NCLT, Chandigarh Bench which is still pending for consideration on 11.09.2017.
(3.) Notice of this application to the respondents for 18.09.2017.;