Indiabulls Housing Finance Limited Vs Radius Estate Projects Private Limited

National Company Law Tribunal · Decided on 29 March 2023 · Citation: (2023) 03 NCLT CK 0089

HON’BLE JUDGES

H.V. Subba Rao, Member (J) · Shyam Babu Gautam, Member (T)

ACTS & SECTIONS REFERRED

Insolvency and Bankruptcy Code, 2016 — Section 7

RESULT

Disposed Of

CASE NUMBER

C.P.(IB)584/MB/2022

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Judgment

2 paragraphs · 148 words

Ld. Counsel for the Parties are present. Ld. Counsel for the Financial Creditor submits that another Company Petition against the Corporate Debtor, Radius Estate Projects Pvt Ltd, has been admitted and Corporate Insolvency Resolution Process, has been initiated, against the same Corporate Debtor.

The above said submission of the Counsel for the Financial Creditor found substantiated after referring to an Order of Co-ordinate Bench (Court Room No.5) of this Tribunal dated 06.09.2021, passed in CP (IB) No. 380 of 2021. In that view of the matter, the present Company Petition bearing CP (IB) No. 584 of 2022, becomes infructuous; hence, the same is disposed of. However, the liberty is granted to the Financial Creditor, to lodge its claim before the Interim Resolution Professional/Resolution Professional of the Corporate Debtor so appointed in the Order dt. 06.09.2021, passed in CP (IB) No. 380 of 2021. File be consigned to record.