K. Anantha Padmanabha Swamy, Member - (1.) Counsel for the petitioner present. IRP present. Counsel for petitioner filed an application, CA 65/2017, for condonation of the delay and for a direction to the IRP to consider the claim. Copy of the CA is furnished to the IRP. IRP stated that a committee of CoC has been constituted and an addendum to the report of the CoC is being filed today. The IRP has further stated that the claim of the applicant has been taken on record in view of Regulation 12(2) of IBBI (IR Process for Corporate persons) Regulation, 2016. However, it has not been admitted as there are claims and counter claims by the applicant as well as the CD and the claim will be submitted upon adjudication of the claims now pending before the Hon'ble High Court of Madras in OS A No.275 to 278/2017. In view of the fact that the claim of the applicant has been taken on record, the IRP is directed to proceed with the same according to the provisions of the IB Code. In view of the above submissions, the CA 65/2017 is disposed of.;