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Judgment
12 paragraphs · 177 wordsHemant Kumar Sarangi, Member (T)
This order shall dispose of (IB)-1206/(ND)/2019.
The necessity of going into the merit of the claim made by the petitioner in above mentioned petition is obviated because in respect of the Corporate
Debtor we have admitted another petition namely M/s. Mayoga Investments Ltd. Vs. M/s M.K. Overseas Pvt. Ltd., [IB-1731/(ND)/2019], vide order
dated 20.09.2019. As per the provisions of Section 11 of the Code, 2016 another Corporate Insolvency Resolution Process cannot be initiated against
a corporate debtor that is undergoing a corporate insolvency resolution process. However, it is needless to add, that the petitioners would be entitled to
file their claim before the Insolvency Professional, namely Mr. Suresh Kumar Jain, address at 3775/3 Kanhaiya Nagar, Delhi â€" 110035 and having
registration No. IBBI/IPA-001/IP-P01179/2018-19/11839, mobile No. 9911219473 and email id suresh1958@rediffmail.com, in accordance with law
which shall be duly considered.
The office is directed to communicate a copy of the order to the Interim Resolution Professional, Financial Creditors and the Corporate Debtor
immediately.
The above-mentioned petition is disposed of in the above terms.