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Judgment
4 paragraphs · 110 words
Per: R. SUCHARITHA, MEMBER (JUDICIAL)
It is an Application filed under Section 95 of IBC, 2016 seeking Initiation of Insolvency Resolution Process as against Mrs. Vimala Joseph Raj. The creditor in the present Application has already filed CP/IB/135/CHE/2021 and this Tribunal vide its order dated 22.03.2022 has already appointed an IRP under Section 97 of IBC, 2016.
2.
As per Section 96, IBC, 2016 on filing of an Application under Section 95 of the Code, Interim Moratorium will commence and hence no Application against the same Respondent can be filed before any forum.
3.
In view of the same, the present CP/IB/218/CHE/2021 stands dismissed with liberty in accordance with law.