AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 61 words
Ms. Himani Chhabra, Advocate appeared on behalf of Petitioner Mr. Tirth Nayak, Advocate appeared on behalf of Respondent.
One IB Petition i.e. C.P. (I.B) 321/2020 has already been admitted on 24.02.2021 against the same Corporate Debtor.
Accordingly, the instant IB Petition i.e. C.P.(I.B) No. 262/2020 is dismissed as infructuous.
The Petitioner is at liberty to put his claims before the IRP.