CourtKutchehry.com
Tribunals and CommissionsDivision Bench

M & A Interiors Vs Future Enterprises Limited

National Company Law Tribunal · Decided on 20 March 2023 · Citation: (2023) 03 NCLT CK 0055

HON’BLE JUDGES
H.V.Subba Rao, Member (J) · Madhu Sinha, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.(IB)229(MB)/2023
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

4 paragraphs · 79 words

Mr. Jash Shah i/b DSK Legal, counsel appearing for the IRPis present through virtual hearing.

Counsel appearing for the IRP brought to the notice of this bench that the Corporate Debtor is already undergoing CIRP before this Bench in another Company petition bearing No. C.P. 513/2022 vide admission order dated 27.02.2023.

In view of the above admission order, the present Company Petition becomes infructuous and disposed of.

The Operational Creditor has already put forth their claim before the IRP.