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Judgment
1 paragraphs · 112 words
CA 658/2018 has been filed by the IRP stating that the cost incurred by him including his professional fees, has not been reimbursed by the COC. Ld. Counsel appearing for one of the claimants in the COC, HDFC Bank submits that the amount claimed as the CIR costs during the interim period is grossly inflated and includes Rs. 20 lakhs as the IRP's professional fees. Since there is no consensus on the fees, it would be appropriated to refer the matter to the IBBI. Both parties are directed to appear before the Board on 5th March, 2019 at 11:00 am. for settlement of the IRP's fees as per their schedule if any.