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Tribunals and CommissionsDivision Bench(2022) 03 NCLT CK 0512

Prakash Exports vs Agrimoney Foods Private Limited

National Company Law Tribunal · Decided on 8 March 2022

HON’BLE JUDGES
Rajesh Sharma, Member (Technical) · Kishore Vemulapalli, Member (Judicial)
CASE NUMBER
17.C.P. (IB)/897(MB)2021

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Judgment

3 paragraphs · 61 words

ORDER

1.

Mr. Sunil Khatik, Ld. Counsel for the Operational Creditor present. None for the Corporate Debtor.

2.

Counsel for the Operational Creditor submits that the Section 9 application filed on 13.07.2021 and the amount in claim is Rs.65 lakh. As per the order of Hon’ble NCLAT in this regard, the petition is not maintainable. Petition is dismissed as not maintainable.