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Tribunals and CommissionsDivision Bench(2020) 03 NCLT CK 0316

Sanjay Stores vs Cookme (Spices) Pvt.Ltd.

National Company Law Tribunal, Kolkata Bench · Decided on 3 March 2020

HON’BLE JUDGES
M. B. Gosavi, Member (J) · V.K. Gupta, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB) No. 202/KB/2018; CA(IB)No. 987/KB/2018; CA(IB)No.991/KB/2018; Misc.A(IB)No. 370/KB/2020

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Judgment

1 paragraphs · 74 words

MA(IB) 370/KB/20 appears to be filed by the ex-RP in the matter claiming amount of Rs.1 lakh, which appears to be deposited by the operational creditor, as per our order but none appears for the RP. This application is filed under section 60(5) of IBC, which is not maintainable, which ought to have been filed under Regulation 33(3) of IBBI (IRP for the Corporate Persons). Hence, MA(IB) 370/KB/2020 stands disposed off being not maintainable.