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Ankita Bedi vs Suman Villas Pvt. Ltd

National Company Law Tribunal · Decided on 12 May 2022 · Citation: (2022) 05 NCLT CK 0028

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Dismissed
CASE NUMBER
CP(IB) No. 35/Chd/Hry/2021
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Judgment

1 paragraphs · 109 words

It is stated by learned counsel for the petitioner that against the respondentcorporate debtor, proceedings has already been initiated under CIRP, vide order dated 08.04.2022 passed by this Bench in CP (IB) 131/Chd/Hry/2021; Sushil Kumar & Ors. Vs. Suman Villas Private Limited. In view of the same, learned counsel for the petitioner requests for withdrawal of the present petition with liberty to file the claim before the Interim Resolution Professional or Resolution Professional, as the case may be. Keeping in view the statement made by learned counsel for the petitioner, the present petition is dismissed as withdrawn with a liberty to file his claim before Interim Resolution Professional/Resolution Professional.