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Judgment
In respect of the same corporate debtor, a petition under Section 7 of Insolvency and Bankruptcy Code, 2016 has already been admitted in the matter of Edelweiss Asset Reconstruction Company Limited v. CLC Industries Limited, [(IB)-933(PB)/2019] vide order dated 03.01.2020. As per the provisions of Section 11 of the Code, 2016 another Corporate Insolvency Process cannot be initiated against a corporate debtor that is undergoing a corporate insolvency resolution process. However, it is needless to mention that the petitioner would be entitled to file its claim before the Insolvency Professional namely Mr. Subhash Kumar Kundra with the address C-4-E/135, Janak Puri, New Delhi-110058, email id skkundra@sgaindia.in. Having Registration No. IBBI/IPA-002/IP-N00399/2017-18/11174 which shall be duly considered in accordance with law.
The petition is dismissed being rendered infructuous with liberty in terms of the order.