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Judgment
1 paragraphs · 95 words
The matter was referred to IBBI for considering the issue and IBBI has filed a report. The application is filed by the erstwhile IRP seeking payment of fees from the CoC. The copy of the IBBI report is not uploaded on e-portal and not received. The e-mail copy sent by IBBI was received. The report said that IBBI examined the issue of unpaid fees / expenses to the erstwhile RP and has disposed of the complaint of erstwhile RP without any further action. Taking the report of the IBBI into consideration, the application is dismissed.