R.K. Merathia, J. - (1.) I. A. No. 3810 of 2010, I. A. No. 152 of 2011 & Report of the Official Liquidator dated 01.03.2011:.
(2.) IT was submitted by Mr. U.P. Singh, learned senior counsel appearing for the applicant that in view of the order dated 04.10.2010 passed by Hon'ble Supreme Court, this company petition should be disposed of as a matter is pending before B.I.F.R., where the parties are appearing. Mr. A.K. Das, learned Counsel appearing for the BISICO pointed out that it is yet to be decided by B.I.F.R. whether creditors of the company have been paid or not. He submitted that BISICO who is one of the creditors has not been paid, and therefore, this matter may be kept pending till the matter is decided by the B.I.F.R.
(3.) THE official liquidator submitted that till further orders, the expenses should be paid by the applicant. After hearing the parties, the following order is passed.;