AI Structured Summary
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Judgment
ORDER
IA 43 of 2020, IA 85 of 2020, IA 86 of 2020, (MP) IA 93 of 2020, IA 106 of 2020, IA 115 of 2020, IA 129 of 2020, (MP) IA 191 of 2020, IA/14(MP)2021, IA/30(MP)2021, IA/34(MP)2021, IA/41(MP)2021, IA/51(MP)2021, IA/53(MP)2021, IA/54(MP)2021, IA/116(MP)2021, IA/17(MP)2022, IA/25(MP)2022, IA/29(MP)2022, IA/45(MP)2022, IA/48(MP)2022, IA/53(MP)2022, IA/55(MP)2022, IA/85(MP)2022, IA/115(MP)2022, IA/116(MP)2022, IA/268(MP)2022, IA/269(MP)2022, Cont.P/1(MP)2022 in IA/22(MP)2022 & IA/12(MP)2023
These applications are filed by the Home Buyers/Plot owners whose registration is done prior to the CIRP. They are claiming that their plots cannot be property/assets of the Corporate Debtor as per the Section 18 of the IBC.
We direct all the counsels to give the details of the debt on which the agreement is done and amount is paid to the Corporate Debtor which is undergoing CIRP. In this case, we have called upon the RP to appear personally because the matters are pending for a long time. There are some applications pending for his removal also. If he does not appear on the next date of hearing, we will pass the order of his removal. Issue notice to the RP through IBBI to secure his presence before us failing which he will be removed. With this, all applications stand adjourned for further consideration on 24.02.2023.