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Mr Puneet Dhar and Anr vs M/s Supertech Ltd

National Company Law Appellate Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0046

HON’BLE JUDGES
P.S.N. Prasad, Member (J) · Rahul Bhatnagar, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P. (IB) 1873/2019
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Judgment

2 paragraphs · 83 words

Heard  the  submissions  made  by  the  Learned  Counsels  for  both  the parties. Vide order dated 25.03.2022, CIRP has already been initiated against the Corporate Debtor in the matter of Union Bank of India vs. M/s. Supertech Ltd. in IB-204/ND/2021, therefore the Financial Creditor is directed to approach the IRP to file their claims. The petition is accordingly disposed of. The case papers and connected folders may be consigned to record room.

IA/1891/2021  has now become infructuous, therefore the same is also disposed of.