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Judgment
Heard Learned Counsel for the Appellant.
This appeal has been filed against the order dated 03.02.2023. The appeal has been filed by the RP challenging the order passed by the Adjudicating Authority on IA No. 2334/2021.
Learned Counsel for the Appellant submits that with regard to prayer a&b, the application has already been filed which is pending consideration, hence no consideration is required. With regard to prayer (d), he submits that the direction is to hand over upon the conclusion of the CIRP process of the Corporate Debtor. He submits the direction cannot be complied by the Resolution Professional since after the completion of CIRP Monitoring Committee and SRA who shall be responsible to carry out the direction.
It is submitted that Resolution Plan has been reserved for orders and yet to be pronounced.
Be that as it may, we do not find any error in the directions issued, as far as the compliance of the directions, it is for competent functionaries who are entitled to comply the order to take the appropriate steps as per law.
With these observations, the Appeal is disposed of.