SHIV POOJA TRADERS Vs. JAMMU PAPER PVT LIMITED

JUDGEMENT

(1.) None. The matter has been listed in view of the order dated 04.09.2017 passed by the Hon'ble National Company Law Appellate Tribunal setting aside the order passed by this Adjudicating Authority admitting the petition under Section 9 of the Insolvency and Bankruptcy Code, 2016 and the order of appointment of the Interim Resolution Professional. In view of the directions of the Hon'ble National Company Law Appellate Tribunal, proceedings under Section 9 of the Insolvency and Bankruptcy Code, 2016 are closed. The Hon'ble National Company Law Appellate Tribunal has further directed this Adjudicating Authority to determine the fee of the Interim Resolution Professional for the period he has worked to be paid by the Appellant-Jammu Paper Pvt. Limited. In view of the aforesaid directions, notices be issued to the Interim Resolution Professional as well as Jammu Paper Private Limited, the appellant for 12.10.2017 by email for the purposes of determining the amount of fee of the Interim Resolution Professional.