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Judgment
1 paragraphs · 94 words
It is an application filed by the liquidator under Section 60(5) of the Code against a third party with regard to the transfer charges payable to Himachal Pradesh Housing & Development Authority, the transaction mentioned in this case in respect to amalgamation happened in the year 1997, whereby this bench will not have any jurisdiction under IBC to cover the transaction happened more than ten years before. Moreover, it is an application seeking relief against the third party who is neither creditor nor debtor to this corporate debtor. Accordingly, this application is hereby dismissed.