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Tribunals and CommissionsDivision Bench(2020) 07 NCLT CK 0574

Parth Dye Chem Pvt Ltd vs Dhanurdhar Processors Pvt Ltd

National Company Law Tribunal · Decided on 15 July 2020

HON’BLE JUDGES
Madan Bhalchandra Gosavi, Member (Judicial) · Virendra Kumar Gupta, Member (Technical)
CASE NUMBER
CP(IB) 857/9/NCLT/AHM/2019

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Judgment

5 paragraphs · 108 words

Learned Counsel Ms. Khyati Punjabi appeared for the Operational Creditor.

Learned PCS Mr. Dhiren Dave appeared for the Corporate Debtor.

Learned Counsel for the Operational Creditor brought to our notice that the Corporate Insolvency Resolution Process has already been initiated against the same Corporate Debtor i.e. Dhanurdhar Processors Pvt. Ltd. vide its order dated 05.06.2020 in CP(IB) No. 357/9/NCLT/AHM/2018. In view of this, the present IB Petition stands disposed of being infructuous.

The Operational Creditor is at liberty to approach IRP/Resolution Professional to lodge its claim and Resolution Professional to consider the same as per the Rules.

Accordingly, CP(IB) No. 857 of 2019 stands disposed of being infructuous.