1. Counsel appearing for both the sides jointly submitted that the Resolution Plan of this petitioner has already been under challenge before Hon. the Supreme Court in Civil Appeal no. 1810/2021.
2. For any reasons whatsoever, best known to the Union of India, the respondent has not lodged any claim before IRP worth approximately Rs.67 Lakhs. To avoid this situation the respondent has already issued circular dated 8.8.2024 referring the Standard Operating Procedure (SOP) dated 28.6.2023. This circular is already annexed with the affidavit filed by the respondent.
3. This Telecom Petition is adjourned sine die.
4. Counsels appearing for both the sides permitted to mention this matter as and when Civil Appeal no. 1810 /2021 is decided or in case of any difficulty, the counsels for both the sides can mention the matter so that immediately the same shall be taken up for further hearing.
