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Mr Rajesh Agarwal and Anr vs M/s Supertech Ltd

National Company Law Appellate Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0044

HON’BLE JUDGES
P.S.N. Prasad, Member (J) · Rahul Bhatnagar, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P.( IB) 747/ND/2019
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Judgment

1 paragraphs · 73 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.   bearing   CP   No.   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.