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Tribunals and CommissionsDivision Bench(2021) 03 NCLT CK 0584

Adkure Technologies Pvt Ltd

National Company Law Tribunal · Decided on 3 March 2021

HON’BLE JUDGES
Mohammed Ajmal, Member (Judicial) · Ravikumar Duraisamy, Member (Technical)
RESULT
Dismissed
CASE NUMBER
(14) C.P.(IB)-3757(MB)/2019

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Judgment

2 paragraphs · 95 words

ORDER

The matter is taken up through Virtual Hearing. No representation for the Petitioner. Adv. Ms. Sayli Petiwale appears for the SIDBI and submits that CP No. 1201/2020 filed by the Bank u/s 7 of the IBC has been admitted by Court No. 5 of this Tribunal on 21.01.2021 against the same Corporate Debtor (Adkure Technologies Pvt. Ltd.). In view of the admission of the Petition against the same Corporate Debtor the present Petition becomes infructuous. Accordingly, the same is dismissed. The Petitioner may approach the IRP/RP appointed in the earlier case raising a claim.