AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 89 words
Ld. Counsel on behalf of the financial creditor is present physically.
This is a petition filed under Section 7 of the Insolvency & Bankruptcy Code, 2016.
It is brought to our notice that currently 15 petitions against the same corporate debtor are pending in various Benches of this Court at Delhi. The details of which are as under: -
Registry may take suitable steps for placing all the matters in one Court/Bench as all the matters are related to one corporate debtor. The tentative date is fixed for 28.10.2026.