This application has been filed under Section 95 seeking initiation of Corporate Resolution Insolvency proceedings against Dr. Subhash Chandra
(Personal Guarantor).
It has been brought to our notice that IB-97/ND/2022 has been filed against the same Personal Guarantor which is pending adjudication before Court
II of this Tribunal and the Resolution Professional has been appointed. Further, the report under Section 99 of the Code has already been filed by the
Resolution Professional in the said case. We, therefore, deem it appropriate to grant liberty in IB-97/ND/2022 to the Applicant to file its claim before
the Resolution Professional in case, the matter is admitted. We also grant liberty to the Applicant to revive the present application in case, if any cause
of action arises subsequently.
With the above observations, IB-98(ND)/2022 disposed of.
IVN-6/2024:-
In view of the order passed in IB-98/ND/2022, the present application is disposed of.
