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Judgment
Per: MS. SUMITA PURKAYASTHA, HON’BLE MEMBER (T)
This is an application filed under Section 9 of Insolvency and Bankruptcy Code, 2016 filed Mr. Basant Laharia for initiation of Corporate Insolvency Resolution Process against M/s Wog Technologies Private Limited, the respondent Corporate Debtor.
Another application filed under Section 9 of Insolvency and Bankruptcy Code, 2016 in the matter of IB-839/(ND)/2019 has since been admitted today. As Corporate Insolvency Resolution Process has already commenced against the respondent M/s Wog Technologies Private Limited, the present application for initiation of Corporate Insolvency Resolution Process against the self-same Corporate Debtor has become infructuous.
Accordingly, the present application is disposed of as has become infructuous.
Leave, however, is granted to the applicant to prefer its claim before the Interim Resolution Professional Mr. Brijesh Singh Bhaduriya (IRP) who shall consider the claim in accordance with Law.
Serve the copy of the order to the parties including the Interim Resolution Professional.