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Judgment
1 paragraphs · 61 words
No representation for operational creditor. Already CIRP started against corporate debtor in CP(IB)No.357/9/HDB/2019. Therefore operational creditor can't proceed against corporate debtor during CIRP. Accordingly petitioner can make the claim before IRP. In that view petition can be closed directing the petitioner to place the claim before IRP appointed for the corporate debtor company in CP(IB) No.357/9/HDB/2019. Petition can be accordingly closed.