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Judgment
I.A. No. 2194/2020
On the application filed by the Resolution Professional for extension of CIRP period, the same is hereby extended for another 30 days with effect from today (i.e. 24.07.2020). Accordingly, this IA/2194/2020 is hereby disposed of.
I.A. No. 2260/2020
3rd progress report filed by the RP along with other documents is taken on record subject to all just exceptions. The office is directed to maintain the record and place the same before the Bench at the time of final disposal.
The application stands disposed of.
I.A. No. 2377/2020
On the application IA/2377/2020, the applicant has sought a relief for approval for a claim of ` 5,18,69,073 as a brokerage, to which, the Resolution Professional mentioned that the claim has been admitted long before, therefore, this Application is liable to be dismissed as misconceived. Besides this, the Resolution Professional counsel has admitted that the cars of the Corporate Debtor have remained in the possession of this Applicant and therefore they are supposed to be returned to the Corporate Debtor immediately. The same not being rebutted by the Applicant herein, this IA/2377/2020 is hereby disposed of, stating that the claim of the Applicant has already been admitted. As to the Vehicle, this Applicant is hereby directed to surrender the Vehicle with immediate effect.
Accordingly, this application is hereby dismissed. LA. No. 2568/2020
List the application for hearing on 31.07.2020.
I.A. No. 2465/2020
On IA/2465/2020 for urgent hearing of IA/2568/2020, for the same being considered and listed for hearing, IA/2465/2020 for urgent hearing is hereby disposed of.
I.A. No. 2195/2020
Learned counsel for the applicant sought for withdrawal of IA/2195/2020, the same is hereby dismissed as withdrawn by observing that RP has filed by oversight two IAs for approval of the resolution plan, therefore the application filed earlier, at request of the RP has been dismissed as stated above.
I.A. No. 2491/2020
On IA/2491/2020 filed by the suspended Board of Directors seeking urgent hearing of IA/1802/2020 & IA/1169/2019, LA/2491/2020 sought for urgent hearing is hereby allowed by listing both said IA's for hearing on 31.07.2020.
I.A. No. 2385/2020
Since objections to the plan has been placed as IA and those objections were considered and dismissed, IA/2385/2020 is hereby closed by stating that the issue involved in the objections has already been dealt with.
IA-2260/2020
Report filed by RP is taken on record subject to all just exceptions. The office is directed to maintain the record and put up the same before the Bench at the time of final disposal.
IA-2260/2020 stands disposed of.
I.A. No. 2201/2020
On hearing the submissions on various applicants, it appears the approval for the resolution plan cannot be decided unless issues involved in some of the applications are considered and decided, therefore the pronouncement of order in IA/2201/2020 i.e. resolution plan is hereby deferred with a direction to the RP to respond to various allegations made against the RP by next date of hearing.
List the application for hearing on 31.07.2020.
IA-2568/2020, IA-2535/2020 & IA-2568/2020
List on 31.07.2020.