JUDGEMENT
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(1.) IRP and PCS representing the IRP are present. Counsel for the respondent present and undertakes to cooperate with the IRP in the discharge of duties and CoC are also directed to make their recommendations regarding the payment of professional fee and other expenses to the IRP, failing which appropriate orders will be issued by the Adjudicating Authority. The CA 3/IB/2018 is disposed.;
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