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Tribunals and CommissionsDivision Bench(2023) 01 NCLT CK 0474

Vipin Chander vs Vivo Healthcare Pvt. Ltd.

National Company Law Tribunal, Chandigarh Bench · Decided on 3 January 2023

HON’BLE JUDGES
Subrata Kumar Dash, Member (Technical) · Harnam Singh Thakur, Member (Judicial)
CASE NUMBER
CP(IB) No. 29/Chd/Hry/2020

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Judgment

1 paragraphs · 76 words

It is stated by learned proxy counsel for the petitioner that the Corporate Debtor has already been admitted to CIRP by order dated 23.11.2022 passed by this Bench in CP (IB) No. 193/Chd/Hry/2020 titled as Caspian Impact Investments Pvt. Ltd. Vs Vivo Healthcare Pvt. Ltd., therefore, the present petition is rendered infructuous and dismissed as such. Learned counsel for the petitioner is directed to file its claim, if any, before the IRP in the said petition.