CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2021) 03 NCLT CK 0525

Falcon IT Enabled Services Pvt Ltd vs Euphoria Technologies Pvt Ltd

National Company Law Tribunal · Decided on 23 March 2021

HON’BLE JUDGES
Manorama Kumari, Member (Judicial) · Chockalingam Thirunavukkarasu, Member (Technical)
CASE NUMBER
C.P.(I.B) No.72/NCLT/AHM/2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 43 words

One IB Petition i.e. C.P. (I.B) 157/2019 has already been admitted on 17.03.2021 against the same Corporate Debtor. Accordingly, the instant IB Petition i.e. C.P.(I.B) No. 72/2020 is dismissed as infructuous. The Petitioner is at liberty to put his claims before the IRP.