Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0801

S. V. Petrochem vs Pratibha Industries Ltd

National Company Law Tribunal · Decided on 22 August 2019

HON’BLE JUDGES
V. P. Singh, Member (J) · Rajesh Sharma, Member (T)
CASE NUMBER
C.P (IB)-2132/(MB)/2018

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Judgment

2 paragraphs · 43 words

ORDER

33.

CP.(IB)-2132(MB)/2019 This petition has been filed by S. V. Petrochem against the Corporate Debtor which is undergoing CIRP. In the circumstances, this petition is not maintainable hence rejected. However, Petitioner is given liberty to file its claim before the Resolution Professional.