- (1.) Ld. Counsel for the operational creditor and the corporate debtor is present.
(2.) Ld. Counsel appearing on behalf of the corporate debtor submits that the corporate debtor is undergoing CIRP vide order of this Tnbunal in CP(IB) No. 596/KB/2017 passed on 16/01/2018 and accordingly this application is not maintainable under Section 11 of the Insolvency and Bankruptcy Code, 2016.
(3.) Ld. Counsel appearing on behalf of the operational creditor prayed that he may be permitted to withdraw the application with a leave to submit his claim before the Interim Resolution Professional (IRP) already appointed vide order dated 16/01/2018 in C.P. (IB) No. 596/KB/2017.;