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Akshay Bedi vs Suman Villas Pvt. Ltd

National Company Law Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0021

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA No. 546/2021 And CP(IB) No. 69/Chd/Hry/2021
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Judgment

1 paragraphs · 153 words

Affidavit of service has been filed vide Diary No. 00022/3 dated 03.11.2021 and the same is taken on record. It is submitted by learned counsel for the respondent that CIRP process has already been ordered against the corporate debtor in CP(IB) No.131/Chd/Hry/2021, vide order dated 08.04.2022 in a case titled as Mr. Sushil Kumar Singla Vs. Suman Villas Private Limited. Keeping in view the statement made by learned counsel for the respondent, it is stated by learned counsel for the petitioner that he may be permitted to withdraw the present petition and file his claim before the Interim Resolution Professional. Keeping in view the statement made by learned counsel for the petitioner, the present petition is ordered to be dismissed as withdrawn and he is directed to file the claim before the Interim Resolution Professional. Since the main petition has been withdrawn therefore, IA No. 546/2021 is rendered infructuous and disposed of accordingly.