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Judgment
3 paragraphs · 71 words
The Petitioner is represented by Ms. Mahar Amutha Surya, Advocate, RP is represented by Mr. S. Sathiyanarayanan, Advocate through video conferencing platform.
Learned Counsel for the RP states that vide IBA/1449/2019 dated 04.10.2021 an order of CIRP against the Corporate Debtor was passed. Hence CP.IB/19/CHE/2021 stands dismissed with the direction to the Petitioner to submit his claim, if any, before the RP within a week from now.
Accordingly, CP.IB/19/CHE/2021 stands dismissed.