Anubhuti Aggarwal v. Dpl Builders (P) Ltd .

Pursuant to the directions passed by this Tribunal on 24.1.2018 taking into consideration the Judgment of Hon'ble NCLAT, New Delhi passed on 11.1.2018 in Appeal No. Co. appeal/AT/lnsolvency No. 329 of 2017, Learned IRP has furnished its report quantifying the fee as well as expenditure incurred by way of report dated 07.2.2018 filed vide diary No. 667. Ld. Counsel for the Corporate Debtor is also present and represents that an advance copy of the report has been made available to him in view of the directions passed by the Hon'ble NCLAT on 11.1.2018. The Corporate Debtor is inclined to pay the said amount, however, seeks for two weeks time to pay the fees to the IRP and the other amount as payable.

Taking into consideration the said representation of the Ld. Counsel for the Corporate Debtor, let a sum of Rs.2,16,000/- be paid in two instalments which is to be paid within two week on or before 28.2.2018, the 1st instalment to be paid within this week and the second instalment to be paid on or before 28.2.2018. In the circumstances, the instant application and other connected applications in so far as the C.Ps are concerned, stand closed. In case of non-compliance, liberty to IRP to bring to the notice of this Tribunal.