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Judgment
At the outset, it is found that on account of the Applicant in IA No.488/2021 in Memo dated 22-11-2021, a confusion has arisen in IA 488/2021. It is shown from the record that this Tribunal has reserved for orders in IA 488/2021. It is a fact this IA 488/2021 was disposed of on 21-10-2021, with a direction to Financial Creditor to reimburse the Liquidator fees within 15 days. According to the learned counsel for Liquidator, the said direction was not complied with. Therefore, he filed a Memo dated 22-11-2021 informing the Tribunal that the direction was not complied with. However, in the Memo, it has been mentioned as IA 488/2021, which is not proper. Therefore, the order dated 22-11-2021 to the effect that orders in IA 488/2021 reserved is hereby recalled insofar as Memo is concerned. The Tribunal has taken note of this fact that Liquidator's fee was not paid. Taking memo on record and thus Memo is closed. However, without prejudice liquidator is directed to file appropriate application.