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Judgment
3 paragraphs · 104 words
ORDER
Against the same corporate debtor Flywheel Logistics Solutions Pvt Ltd C.P. No. (IB)-1488(ND)/2018 has already been admitted on 02.09.2019 and the CIR Process is in progress. Accordingly, the applicant in the present application may file their claim before the IRP which shall be considered in accordance with law. It is made clear that if some reason the order dated 02.09.2019 is set aside by the National Company Law Appellate Tribunal or by Superior Court then liberty is granted to the applicant to file appropriate application for revival of the petition in the present case.
C.P. (IB)-251(ND)/2019 stands disposed of subject to observation made.