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Judgment
The Court is convened through Video Conference.
Mr. Amit Agarwal, Ld. Counsel for the Petitioner present. None present on behalf of the Corporate Debtor
Ld. Counsel for the Petitioner submits that the Company Petition was filed on 10.09.2021 claiming an amount of Rs.27,29,843/- which is below the threshold limit as per the Notification issued by the Ministry of Corporate Affairs vide notification dated 24.03.2020.
In view of above notification, this Bench on perusal of records, noticed that, the Company Petition was filed below the threshold limit as prescribed under the Notification. Hence, this Bench is of the considered view that the Petition filed u/s 9 of the Code is not maintainable and the same is liable to be dismissed. However, the Petitioner is at liberty to approach any forum as per law.
C.P. (IB)/922(MB)2021 is dismissed with no costs.
Records be consigned to the record room.