- (1.) Ld. Interim Resolution Professional (IRP) as well as Ld. Counsel for the operational creditor and the corporate debtor is present.
(2.) Ld. IRP has filed the progress report dated 29/01/2018.
(3.) Ld. Counsel for the operational creditor has drawn attention to the order passed by the Hon'ble Supreme Court under Article 142 of the Constitution of India in Civil Appeal No. 778 of 2018 (Pearson Drums and Barrels (P) Ltd. - versus- Maldar Barrels (P) Ltd.) recording the settlement entered between the parties and set aside the order(s) passed by the Adjudicating Authority dated 09/01/2018. Therefore, in view of the Hon'ble Supreme Court's Order, referred to above, I am inclined to close all the proceedings initiated upon the admission of.C.P. (IB) No. 513/KB/2017.;