CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0308

Anupam Saxena vs SRS Real Estate Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 3 January 2023

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 560/Chd/Hry/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 65 words

Since the Corporate Debtor has already been admitted to CIRP by order dated 22.12.2022 passed by this Bench in CP (IB) No. 167/Chd/Hry/2020 titled as LIC Housing Finance Limited Vs. SRS Real Estate Limited, therefore, the present petition is rendered infructuous and dismissed as such. Learned counsel for the petitioner is directed to file its claim, if any, before the IRP in the said petition.