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Judgment
This Appeal has been filed against the order dated 11.10.2022 by which order the Adjudicating Authority has directed the matter to be listed for further consideration on 06.12.2022. The Adjudicating Authority has also noted that proceedings is stayed by the Appellate Tribunal. However, certain directions were issued to the CoC; to ratify the fee of the Resolution Professional and make the payment.
It is submitted by learned counsel for the Respondent that the Appeal in which interim order was granted has already been dismissed on 05.12.2022.
Learned counsel for the Appellant submits that the application which has been filed by the Resolution Professional has not been finally disposed till date.
In view of the above, we see no reason to entertain this Appeal. It shall be open to the Appellant to file such application raising objection to the application filed by the Resolution Professional as permissible in law, which may be decided by the Adjudicating Authority in accordance with law. With these observations, the Appeal is disposed of.