CourtKutchehry.com
Tribunals and CommissionsDivision Bench

E Square Leisure Private Limited vs Orienta Cine Advertising Private Limited

National Company Law Tribunal · Decided on 26 July 202 · Citation: (202) 07 NCLT CK 0006

HON’BLE JUDGES
Kishore Vemulapalli, Member (J) · Manoj Kumar Dubey, Member (T)
RESULT
Dismissed
CASE NUMBER
C.P.(IB)/1171(MB)/2020
Ask AI about this case

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

5 paragraphs · 98 words

The Court is convened through Video Conference.

1.

Mr. Harshavardhan Bhende, Ld. Counsel for the Operational Creditor present. Mr. Ashwin Ankhad, Ld. Counsel for the Corporate Debtor present.

2.

Both Counsel submit that the Corporate Debtor is already into CIRP vide an admission order dated 11.07.2022 in CP(IB)-1270(MB)/2020 by Court-V of this Tribunal.

3.

In view of the above, the present Petition is rendered infructuous.

Accordingly, C.P.(IB)/1171(MB)/2020 is dismissed as infructuous. The Operational Creditor in this case is given liberty to file its claim with the IRP appointed in the above matter. File to be consigned to records.