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Judgment
3 paragraphs · 122 words
ORDER
On looking at the prayer in this application asking for a direction on the admissibility of the claims made by the employees of the subsidiary companies of the Corporate Debtor, we are of the view that the IRP or the RP, as the case may be, has conferred with power to exercise as to whether the claim made by the parties is admissible or not, once that power is exercised by the IRP/RP, then if the claimant is aggrieved of it, the aggrieved will come before this Bench.
In view of the same, for there being no cause of action to decide this application, this MA/04/2020 is hereby dismissed leaving it open to the IRP to decide in accordance with law.