Ch. Mohd Sharief Tariq, Member - (1.) Counsel for the Operational Creditor present and submitted that after passing the Order dated 04.01.2018, a direction was given to the Registry for making a reference to IBBI to recommend the name of IRP. The name of IRP was recommended by IBBI, and on 12.01.2018, the IRP was appointed. But, the Operational Creditor has not been in a position to make payment for public announcement to the IRP. Therefore, the public announcement has not been made by IRP.
(2.) Mr. S. Kamaraj, IRP is present in person and submitted that he has made several communications to the Operational Creditor. But, there was no response. The copy of the sequence of events and present position is placed on file. Although, he has taken efforts to locate the Operational Creditor and Corporate Debtor but failed to locate their residential address/registered office. The Counsel for the Operational Creditor submitted that the total outstanding claim against the Corporate Debtor was Rs. 1,75,698/-. However, the Operational Creditor has received a Demand Draft No. 422931 dated 06.02.2018 for a sum of Rs. 1,60,000/-, on 08.02.2018, which as per the understanding of the Operational Creditor, is full and final payment made by the Corporate Debtor.
(3.) The Operational Creditor prayed for withdrawal of the Application and payments of Rs. 10,000/- to the IRP for the expenses which he has incurred so far.;