- (1.) Nobody represents from the side of operational creditor as well as Interim Resolution Professional (IRP) . Ld. Counsel for the operational creditor and the corporate debtor is present.
(2.) Ld. Counsel for the corporate debtor brought to my notice the order dated 15/01/2018 passed by the Hon'ble Supreme Court in Civil Appeal No. 395/2018 (Arising out of S.L.P. (C) No. 25124 of 2017) , by recording the terms of settlement between the operational creditor and the corporate debtor on 03/08/2017, set aside order of the Adjudicating Authority dated 26/07/2017, thereby all proceedings initiated by the IRP in this matter is hereby closed.
(3.) Corporate debtor is directed to pay the cost of publication to IRP, if any. Upon this observation the application is closed. Office is directed to serve a copy of this order to IRP.;