Aarti Steels Ltd Vs Forge India Pvt. Ltd

Aarti Steels Ltd vs Forge India Pvt. Ltd

National Company Law Tribunal · Decided on 2 February 2022 · Citation: (2022) 02 NCLT CK 0012

HON’BLE JUDGES

Harnam Singh Thakur, Member J · Subrata Kumar Dash, Member, T

ACTS & SECTIONS REFERRED

Insolvency and Bankruptcy Code, 2016 — Section 9 · National Company Law Tribunal Rules, 2016 — Rule 11

RESULT

Disposed Of

CASE NUMBER

IA No. 626/21 And CP(IB) No. 76/Chd/HP/2020

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

16 paragraphs · 151 words

It is stated by learned counsel for petitioner that Corporate Insolvency Resolution Process proceedings have already been initiated against the

respondent-corporate debtor, vide order dated 12.01.2022 passed by this Bench in CP(IB) No. 588/Chd/HP/2020 titled as BMSS Steel Pvt. Ltd. Vs.

Forge India Pvt. Ltd. In view of the same, it is stated by learned counsel for petitioner that he wants to withdraw the present petition to file his claim

before the Interim Resolution Professional/ Resolution Professional. Keeping in view the facts and circumstances, the present petition is dismissed as

withdrawn with the liberty aforesaid. Consequently, IA No. 626/2021 also stands disposed of. Â Â Â Â

Â Â Â Â