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Judgment
We have heard the submissions made by the Ld. Counsel for the Operational Creditor as well as Ld. Counsel for the Corporate Debtor as well as Ld. Counsel for the IRP. Having regard to the facts and circumstances of the matter and having carefully noted the submissions made by the Ld. Counsel for the IRP and as the Ld. Counsel for the IRP has left the matter of determination of the fee and expenses to the Tribunal, this Tribunal has exercised its power in terms of Regulation 33(2) which stipulates that the Adjudicating Authority shall fix expenses where the Applicant has not fixed the expenses under Sub-Regulation (1). Having regard to the said provision and having considered the fee and expenses claimed by the IRP this Tribunal is of the view that an amount of Rs. 6,00,000/- is reasonable and the same may be paid within a period of two weeks. This includes the fees of the IRP as well as all other expenses. After the payment of the above amount of Rs. 6,00,000/- by the Corporate Debtor, the CIRP process will come to an end and the Corporate Debtor will be released from the clutches of CIRP. The RP is directed to hand over the possession of the properties taken by him if any in the matter. Compliance of this order may be reported after two weeks. List the matter along with all the applications which are listed today on 17.11.2022.