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Tribunals and CommissionsDivision Bench(2023) 07 NCLT CK 3426

Pratyaksh Singh Kamboj vs Rao Edusolutions Private Limited

National Company Law Tribunal · Decided on 3 July 2023

HON’BLE JUDGES
Anuradha Sanjay Bhatia, Member (Technical) · Kuldip Kumar Kareer, Member (Judicial)
CASE NUMBER
C.P. (IB)/781(MB)2020

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Judgment

3 paragraphs · 50 words

ORDER

In view of the admission order of the C.P. (IB)/627(MB)2020 dated 03.07.2023 by Court-V against the Corporate Debtor, this Petition has been rendered infructuous. Accordingly, the Petition is dismissed having become infructuous.

The Petitioner will be at liberty to file his claim before the IRP in the said CIRP.