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Tribunals and CommissionsDivision Bench(2021) 11 NCLT CK 0294

Indian Express Newspaper (Mumbai) Pvt Ltd vs Uniply Industries Ltd

National Company Law Tribunal · Decided on 18 November 2021

HON’BLE JUDGES
R. Sucharitha, Member (Judicial) · B. Anil Kumar, Member (Technical)
CASE NUMBER
CP(IB)/16(CHE)/2021

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Judgment

5 paragraphs · 64 words

ORDER

No representation for the Petitioner.

Ld. Counsel Mr. Akhil Bhansali for the Respondent is present.

In IBA/751/2020, by order dated 04.10.2021 of this Adjudicating Authority, the CIRP was commenced in respect of the Corporate Debtor.

Hence, this CP(IB)/16(CHE)/2021 stands closed with a direction to the Petitioner to file the claim, if any, before the RP or the IRP, as the case may be.