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Judgment
Learned Counsel for the Applicants Ms. Abitha Banu, Advocate and Learned Counsel for the IRP Mr. Ananth Merathia, Advocate are present through video conferencing mode.
This is an Application seeking for following prayers:-
"a. Allow the instant application;
b. To direct the Respondent to conduct the CoC meeting immediately for the purpose of replacement of Resolution Professional and also to file application for extension of CIRP period.
c. Grant any other reliefs as this Hon'ble Tribunal may deem fit in the facts and circumstances of the case and thus render justice."
It is seen that orders have been passed by this Tribunal dated 13.12.2019 as well as on 19.03.2020 wherein suitable directions have been issued to the IRP to include in the agenda item the replacement of the RP as sought for by Andhra Bank.
It is also seen that the IRP has filed an Application in IA/515/2020 seeking for extension of the CIRP period which has been heard and orders reserved today. Taking into consideration the above orders passed by this Tribunal on 13.12.2019 and 19.03.2020 and as well as Application filed nothing survives in the Application No. IA/515/2020. Even though it is pressed that IA/332/2020 be kept pending till voting results to be declared being subject to the outcome of the other Applications wherein some of the claimants have sought to include them in the CoC or seeking for a change in the voting shares in this regard, however, we deem that nothing survives in this Application and hence this Application (IA/332/2020) stands disposed of as having become infructuous in view of the circumstances stated above; accordingly as in relation to the orders already having been passed on 13.12.2019 and 19.03.2020 and the action of IRP in filing Application seeking for extension of CIRP.