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Judgment
4 paragraphs · 62 words
ORDER
1.
The Counsel for the Petitioner present and mentions that against the Corporate Debtor in CP 1098/2020, an Order initiating CIRP has already been passed vide Order of NCLT dated 18.02.2021.
2.
In view of this, the Petition becomes Infructuous and the Petitioner is directed to file his claim with the IRP/RP of the Corporate Debtor.
3.
Petition “dismissed” as “Infructuous”.