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Judgment
ORDER
Learned Counsel for the parties present.
MA-3635/2019 is an application filed by the Resolution Professional of Tulsi Extrusion Limited seeking payment by Allahabad Bank, one of the Financial Creditors and Member of the CoC to pay CIRP expenses to the tune of Rs.5,43,994/-. The principal sum of Rs.5,43,994/- minus TDS was paid by the Demand Draft dated 21.01.2020 to the RP. This Bench has considered the matter and directed Allahabad Bank to pay interest @ 12% p.a. on that amount within one week from 20.02.2020.
Today, Counsel for the Allahabad Bank has handed over Demand Draft No. 071037 dated 25.02.2020 for a sum of Rs. 48,959 drawn in favour of the RP which has been handed over to the RP.
Nothing survives in MA-3635/2019, hence the same is disposed of as infructuous.
Vide order dated 20.02.2020 in MA-3576/2019 in C.P. (IB) 3171/2018, this Court had ordered the liquidation of the Corporate Debtor. Further to that Order, Mr. Amit C. Poddar the erstwhile RP of the Corporate Debtor i.e. Tulsi Extrusion Limited has filed his consent in Form (2) to act as Liquidator of the Corporate Debtor.
The said Form is taken on record and Mr. Amit C. Poddar the erstwhile RP is appointed as Liquidator of the Corporate Debtor.