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Judgment
ORDER
It is submitted by both the parties appearing in this particular matter that there is IA-4369/2025 which was listed for the first time on 08.09.2025, is yet to be adjudicated upon.
The prayers in the application read as follows:
(a)Allow the present application;
(b)Grant an ad interim ex parte stay on any further proceedings by the Committee of Creditors of the Corporate Debtor; or
(c)Direct the Respondent No.1 not to take any further steps with regard to the CIRP of the Corporate Debtor; and
(d)Set aside the Constitution of Committee of Creditors of the Corporate Debtor as the same is illegal and void ab initio; and
(e)Direct the Respondent No.1 to reconstitute the Committee of Creditors of the Corporate Debtor by excluding Respondents No.2-5
(f)Pass any other order/directions which this Hon’ble Tribunal deem fit in the larger interest of justice.
Since the Constitution of the Committee of Creditors is not being taken on record in terms of IA-4369/2025, therefore, no CIRP process can be proceeded further till that is taken on record. Meanwhile, in view of the new IA-4602/2025 filed by the Operation Creditor/ Applicant, who is also the petitioner in the main matter, has been received by RP. Therefore, the RP is directed to file reply within one week. Issue notice to the other respondents. Applicant is directed to take steps within three days and file affidavit of proof of service. Respondents are permitted to file reply within one week, on receipt of copy of the application, with a copy in advance to the opposite side. List the matter along with IA No. 4369/2025 on 06.10.2025.