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Judgment
D. Arvind, Member (Technical)
This Court is assembled through blended mode.
Vide an Order dated 08/ 01/ 2024, in Company Petition (IB) No. 238/KB/2023 filed by Canara Bank, under Section 7 of the Insolvency and Bankruptcy Code, 2016, this Adjudicating Authority has admitted the petition and put Birbhum Chemicals and Fertilisers Ltd., the Corporate Debtor herein under Corporate Insolvency Resolution Process.
Thus, in terms of the said order, this application being C.P. (IB) No. 222/KB/2023 has become infructuous and accordingly dismissed.
The Operational Creditor herein is directed to file its claim before the Interim Resolution Professional/ Resolution Professional of Birbhum Chemicals and Fertilisers Ltd.
An urgent certified copy of this order, if applied for with the Registry of this Adjudicating Authority, be supplied to the parties, subject to compliance with all requisite formalities.