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Judgment
2 paragraphs · 94 words
Against the same corporate debtor M/s. Kashyap Motors India Pvt. Ltd., C.P. No. (IB)-1528(PB)/2018 has already been admitted on 05.03.2019 and the CIR Process is in progress. Accordingly, the petitioner in the present petition may file its claim before the IRP which shall be considered in accordance with law. It is made clear that if for any reason the order dated 05.03.2019 is set aside, then liberty is granted to the petitioner to file appropriate application for revival of the petition in the present case.
C.P. (IB)-1774(PB)/2019 stands disposed of subject to observation made.