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Tribunals and CommissionsDivision Bench(2022) 03 NCLT CK 0417

Sri Vinayaka Traders vs SNS Starch Ltd

National Company Law Tribunal · Decided on 22 March 2022

HON’BLE JUDGES
Dr. Venkata Ramakrishna Badarinath Nandula, Member (Judicial) · Sh. Veera Brahma Rao Arekapudi, Member (Technical)
CASE NUMBER
IA No.1213/2020 in CP(IB) No.639/9/HDB/2019

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Judgment

4 paragraphs · 106 words

Learned Counsel Shri G.Bupesh, for Operational Creditor is present.

Learned Proxy Counsel Ms.Divya, for Corporate Debtor appeared via video conference.

Since corporate debtor in this case has been put into CIRP in CP (IB) No.663/9/HDB/2019, on 22.03.2022. In the light of the same, Learned Counsel for operational creditor is directed to approach the Interim Resolution Professional (IRP) and IRP to consider the same as per the provisions of law.

Accordingly, CP (IB) No.639/9/HDB/2019 is disposed of with a liberty to the operational creditor to seek restoration of the petition in the event the operational creditor in CP No.663/9/HDB/2019, withdraws the said Company Petition under a settlement.