It is stated by the learned counsel for the parties that final order for initiating the CIRP against the respondent-corporate debtor has been passed by the Court No.I in CP (IB) No.388/2019 titled as “State Bank of India Vs. Cosmas Research Lab Ltd” admitted on 09.02.2024. Therefore, C.P. (IB)/252(CH)2019 stands dismissed being infructuous with liberty to the petitioner-Operational Creditor to file its claim before the IRP appointed in that case. File be consigned to the record room.
