CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2023) 04 NCLT CK 0575

Puneet Paints & Chemicals vs Hanson Petro Private Limited

National Company Law Tribunal, Chandigarh Bench · Decided on 20 April 2023

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP (IB) No. 282/Chd/Pb/2019

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

1 paragraphs · 46 words

In view of the order passed in CP (IB) No. 277/Chd/Pb/2019, CIRP is initiated against the same Corporate Debtor. Therefore, the present petition stands infructuous. The petitioner is at liberty to file its claim before Interim Resolution Professional (IRP) in that case in accordance with law.