IPS Mehtalia Pvt. Ltd. Vs Cosmas Research Lab Ltd

National Company Law Tribunal, Chandigarh Bench 14 Feb 2024 C.P. (IB)/252(CH)2019 (2024) 02 NCLT CK 0047
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

C.P. (IB)/252(CH)2019

Hon'ble Bench

Harnam Singh Thakur, Member (J); L. N. Gupta, Member (T)

Advocates

Ankush Chaudhary, Swati Vashisht

Final Decision

Dismissed

Judgement Text

Translate:

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.

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