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Judgment
Learned Counsel for the Petitioner Mr. N. Elango, Advocate is present through video conferencing mode. It is represented by Learned Counsel for the Petitioner that as against the Corporate Debtor viz., M/s. Taurus Hides Pvt. Ltd., the CIRP has been initiated in CP/1287/IB/2018 vide order dated 20.01.2020 by the 1st Bench of Chennai NCLT and that an IRP had also been appointed being one Mr. Raguram having Registration No.IBBI/IPA-003/IB-00072/2017-18/10582.
Taking into consideration the said representation, since CIRP has already been initiated against the Corporate Debtor, the Petitioner / Operational Creditor is directed to file its claim before the IRP appointed by this Tribunal and the IRP shall accept the claim subject to applying necessary provisions of Law in this regard.
With the above direction, this Application stands closed with the liberty being given to approach this Tribunal to the Petitioner in case the order passed in CP/1287/2018 is set aside by any of the Appellate Authorities.