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Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0763

Employees Of Lok Housing & Constructions Ltd. vs Lok Housing & Constructions Ltd.

National Company Law Tribunal · Decided on 5 August 2019

HON’BLE JUDGES
Rajasekhar V.K., Member (J) · Ravikumar Duraisamy, Member (T)
CASE NUMBER
CP(IB)-2193(MB)/2019

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Judgment

2 paragraphs · 56 words
1.

Ld. Counsel on behalf of the Petitioners is present.

2.

The Corporate Debtor is already undergoing CIRP in terms of the Order dated 03.06.2019 in CP 4135/IB(MB)/2018. In view of this, this Petition CP(IB)-2193(MB)/2019 is dismissed as infructuous with liberty to the Petitioners to lodge their claim with the IRP appointed for the Corporate Debtor.