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Judgment
4 paragraphs · 56 words
ORDER
Learned Lawyer for the Petitioner is present and submitted that an application under Section 9 against the same Corporate Debtor has already been admitted on 05.06.2020 by Court No.1 in CP(IB) No. 357/2018.
In view of that the instant application is dismissed as infructuous.
Petitioner is at liberty to file his claim before the IRP.