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Judgment
2 paragraphs · 102 words
IA(IBC)/144/2022:
Heard both the Counsel. Both the Counsel submits that NCLAT vide order dated 27.03.2022 has granted stay of the order of this Tribunal with regard to the continuation of the CIRP. This application is filed on the ground that the claim submitted by the Financial Creditor is not admitted by the Resolution Professional (RP). In view of the stay granted by the NCLAT, this Tribunal opines that the claim of the Applicant cannot be admitted at this stage. Hence, this application is dismissed with liberty to the Applicant to file this application after the vacation of the stay by the NCLAT.