M/S Bindals Merchandise vs M/s Soho Infrastructure Pvt. Ltd.

The present application is filed under section 9 of Insolvency and Bankruptcy Code, 2016 (for brevity 'Code, 2016') read with Rule 6 of the

Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 by M/s Bindals Merchandise (for brevity 'Applicant') with a prayer for

initiation of Corporate Insolvency process against M/s Soho Infrastructure Private Limited (for brevity 'Corporate Debtor').

Since the Corporate Insolvency Resolution Process (CIRP) has been already initiated against the present Corporate Debtor in company Application

no. (IB)-227(PB)/2018 filed by M/ s Nuvoco Vistas Corporation Limited Vs. M/s Soho Infrastructure Private Limited vide order passed by this bench,

on 14.06.2018, this Application has become redundant.

The Interim Resolution Professional (IRP) appointed for M/s Soho Infrastructure Private Limited is Mrs. Anupama Agarwal having registration

number IBBI/IPA-001/ IP- P00338/2017-18/10606 and E-Mail IDan upma@indialiaison.com, duly registered with Insolvency and Bankruptcy Board

of India.

This Applicant is directed to file its claim before the IRP as named above mentioned in appropriate form as per the provisions of the Code, 2016

and the IRP is directed to accept the claim of this Operational Creditor and adjudicate the same as per law.

5 The Application stands disposed of in terms of the above order. A copy of the order shall be communicated to the Applicant as well as to the

Corporate Debtor above named by the Registry. In addition, a copy of the order shall also be forwarded to IBBI for its records. Further the 1RP

above named be also furnished with copy of this order forthwith by the Registry.