Worldwide Metals Pvt. Ltd. vs J.P. Engineers Pvt Ltd.

I.A-5274/2021: The Applicant, who is the Ex-IRP has claimed his fee. Heard the Ld. Counsel for the Applicant and the Ld. Counsel for the CoC. Since the matter relates to the fixation of fees and expenses of the ex-IRP, we refer the matter to the IBBI to examine the claim of the Ex-IRP vis a vis his agreement with COC and submit their specific recommendations. Therefore, the registry is directed to send the copy of this application along with this order to the IBBI, which is directed to submit a report along with its specific recommendations within 3 weeks. List the matter on 22^nd February, 2022.