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Judgment
1 paragraphs · 102 words
Heard Ms. Tanjul Sharma, Proxy counsel appearing on behalf of the Petitioner/ Operational Creditor. Mr. Naresh Kumar Sejvani, Adv. appearing on behalf of the Respondent/ Corporate Debtor submits that the Respondent/ Corporate Debtor is already undergoing CIRP vide order dated 16.08.2022 on the application filed by the Operational Creditor in CP No. (IB)- 47/9/JPR/2018. In view of the above, learned counsel for the Petitioner is directed to put his claim before the IRP concerned. This application is dismissed with a liberty to file a fresh application in case Corporate Debtor succeeds in appeal or any settlement is arrived at between the parties.