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Judgment
ORDER
PER: BACHU VENKAT BALARAM DAS, MEMBER (JUDICIAL)
This application has been filed by M/s. Imperish Construction Private Limited, the Applicant herein seeking a direction to the Resolution Professional to make the payment in respect of the work done during the CIRP period i.e. for the RA Bill dated 15.05.2020 of the commercial block at CASA ROYAL for an amount of Rs. 35,06,032/-.
It is submitted by the Applicant that the Resolution Professional has not given any reasons for the rejection of the payment of an amount of Rs. 35,06,032/- for the work done during the CIRP period under the supervision of Erstwhile IRP Mr. Jitender Arora.
The Resolution Professional has filed a short reply affidavit. The Resolution Professional has admitted that the Applicant had supplied goods and rendered services to the Corporate Debtor during the tenure of Erstwhile IRP namely, Mr. Jitender Arora.
It is submitted that the Resolution Professional has verified the records of the Corporate Debtor and found that the Applicant had supplied goods and rendered services (i.e., contractor) of Rs. 35,06,032/- to Corporate Debtor during the CIRP. However, during the verification process, it was found that the tiles of Rs. 7,20,773/- were provided by the Corporate Debtor for which a debit note of Rs. 7,20,773/- was issued to the Applicant on 04.02.2023. Therefore, as per Section 5(13)(c) of the IBC, 2016 the supply of goods and rendered services (i.e., contractor) of Rs. 27,85,529/- stands qualified as CIRP costs.
It is pertinent to mention that the Resolution Professional has collated the claim of Applicant of Rs. 1,09,89,821/- which includes the aforesaid amount of Rs. 27,85,529/-. Therefore, the Resolution Professional be permitted to collate the amount of Rs. 27,85,529/- as CIRP costs and reduce the admitted claim of Applicant by Rs. 27,85,529/-.
Mr. Rishabh Jain, Learned Counsel appearing for the Resolution Professional submitted that after collation of the claim of the Applicant, the Resolution Professional has permitted Rs. 27,85,529/- as CIRP cost. Learned Counsel appearing for the Applicant has submitted that the Applicant is agreeable to receive the said amount.
In view of the submissions made by the Learned Counsel appearing for the parties, we direct that the Resolution Professional shall pay an amount of Rs. 27,85,529/- to the Applicant forthwith.
The Resolution Professional is directed to file a compliance affidavit within two weeks from the pronouncement of this Order. The Registry is directed to accept the compliance affidavit.
IA allowed and disposed of.