M/s Novozymes South Asia Pvt.Ltd Vs M/S Coromandel Agrico Pvt.Ltd

National Company Law Tribunal, Allahabad Bench 26 Apr 2022 CP No. (IB) 69/ALD/2020 (2022) 04 NCLT CK 0071
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

CP No. (IB) 69/ALD/2020

Hon'ble Bench

Rajasekhar V.K., Member (J); Virendra Kumar Gupta, Member (T)

Advocates

Padmaja Kaul, Yugank Goel, Tanya Manglik, Shubham, Srijan Mehrotra,

Final Decision

Dismissed

Judgement Text

Translate:

1. In view of our order passed in CP (IB) No.228/ALD/2018, admitting the corporate debtor into CIRP, this application has become infructuous. The

operational creditor may approach the IRP/ RP and file its claim in accordance with the provision of IBC, 2016 and regulations made thereunder.

2. In case CIRP is set aside by any authority then the operational creditor herein shall be at liberty to get this application revived at its original stage.

3. Accordingly, CP (IB) No. 58/ALD/2020 is dismissed as infructuous.

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Case Metadata
  • Ck Citation: (2022) 04 NCLT CK 0071
  • Coram: Rajasekhar V.K., Member (J); Virendra Kumar Gupta, Member (T)
  • Bench: Division Bench
  • Advocates: Padmaja Kaul, Yugank Goel, Tanya Manglik, Shubham, Srijan Mehrotra,
  • Result: Dismissed
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