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Judgment
4 paragraphs · 90 words
ORDER
Against the said corporate debtor, Dhir Global Industria Pvt Ltd an application being CP.No. (IB)-699(ND)/2019 is admitted on 24.05.2021 and the order initiating CIRP is passed. The applicant in the present application is at liberty to file its claim before the IRP which shall be considered in accordance with law.
It is made clear that if by any reason the order initiating CIRP is set aside, the present applicant will be at liberty to take recourse under law.
The present application stands disposed off in terms of above order.