- (1.) Ld. Interim Resolution Professional (IRP) along with his Counsel as well as Ld. Counsel on behalf of the operational creditor is present.
(2.) Ca (IB) No. 99/KB/2018 has been filed by the applicant seeking stay of the order dated 12/12/2017 and 20/12/2017 passed by this Bench. It appears from the record that on 12/12/2017 a petition u/s. 9 of the Insolvency and Bankruptcy Code, 2016 has been admitted. After admission of the petition this Bench has no power to review that order. If the applicant in CA is aggrieved he can file appropriate appeal before the Hon'ble NCLAT. CA (IB) No. 99/2018 is not maintainable, hence rejected.
(3.) It also appears from the minutes of the meeting of Committee of Creditors(CoC) dated 05/02/2018 that CoC has not approved the appointment of Interim Resolution Professional (IRP) as Resolution Professional (RP) with 100% vote share.;