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Judgment
This is a Section 9 Petition in which the amount defaulted and claimed is Rs. 33,33,939 which is below the threshold limit provided under the IBC. Heard the submissions made by Ld. Counsel for the Operational Creditor. Since, the amount involve is below the threshold limit provided under Section 4 of the IBC, 2016 as not maintainable, the present Section 9 Petition i.e. IB148/ND/2023 is dismissed. However, liberty is granted to the Petitioner that if the Hon’ble Supreme Court of India in jumbo papers matters decide the case in their favour, they may again approach this Tribunal by filing the fresh petition. The present petition i.e. IB-148/ND/2023 is dismissed. All connected paper may be consigned to the record room.