(1.) Tcp No. 534/1 ft BC/NCLT/MB/MAH/2017
(2.) The Learned Representative of the Petitioner is present.
(3.) From the side of the Petitioner Counsel placed on record the Order of the Hon-ble High Court dated 04.01.2018 according to which the Debtor M/s. S.S.V. Engineering Pvt. Ltd. is the party as a Respondent and Petitioned. Vinayhas b6en prSSLwith an aPPintment of Official Liquidator. ' > 3. Since the ProceedTng has been initiated by the Hon'ble High Court, therefore, the Petitioner is granted liberty to lodge its claim before the Official Liquidator. The Petition is disposed of accordingly.