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Tribunals and CommissionsDivision Bench(2020) 08 NCLT CK 0542

Baker Hughes Singapore Pte vs Mercator Petroleum Ltd.

National Company Law Tribunal · Decided on 31 August 2020

HON’BLE JUDGES
V. Nallasenapathy, Member (Technical) · Suchitra Kanuparthi, Member (Judicial)
CASE NUMBER
CP(IB)-4199/MB/2019

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Judgment

3 paragraphs · 32 words

ORDER

1.

In view of “Admission” of CP(IB)-3434/MB/2019, the Petition CP(IB)-4199/MB/2019 becomes infructuous.

2.

The Petitioner is at liberty to file his claim before the Insolvency Resolution Professional (IRP) appointed in CP(IB)-3434/MB/2019.