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Judgment
ORDER
Against this corporate debtor M/S JC World Hospitality Private Limited C.P. No. (IB)-256(ND)/2019 has already been admitted on 13.12.2019 and the CIR Process is in progress. Since two CIRP order cannot be passed against the same corporate debtor, the applicant in the present application is permitted to filed its claim before the IRP which shall be considered in accordance with law. It is made clear that if for some reason the order dated 13.12.2019 is set aside by the National Company Law Appellate Tribunal or by Superior Court then liberty is granted to the applicant to file appropriate application for revival of the application in the present case.
C.P. (IB)-924(ND)/2019 stands disposed of in terms of above order.