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Tribunals and CommissionsDivision Bench(2020) 12 NCLT CK 0653

J. Sri Power vs Easun Reyrolle Ltd.

National Company Law Tribunal · Decided on 3 December 2020

HON’BLE JUDGES
R. Sucharita, Member (Judicial) · Anil Kumar B., Member (Technical)
RESULT
Disposed Of
CASE NUMBER
IBA/1095/2019

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Judgment

1 paragraphs · 43 words

The CIRP in relation to the Corporate Debtor has already been initiated by this Tribunal vide Order dated 16.08.2019 in IBA/1095/2019. Therefore, this Application stands closed. The Petitioner shall file the claim in the prescribed form before the Resolution Professional. Files to record.