CourtKutchehry.com
Tribunals and CommissionsDivision Bench

M/s. Omkar Assets Reconstruction Pvt Ltd vs Unilec Engineer Ltd

National Company Law Appellate Tribunal · Decided on 27 May 2022 · Citation: (2022) 05 NCLT CK 0080

HON’BLE JUDGES
Dharminder Singh, Member (J) · Narneder Kumar Bhola, Member (T)
ACTS & SECTIONS REFERRED
Insolvency And Bankruptcy Code, 2016 — Section 9
RESULT
Disposed Of
CASE NUMBER
Company Petition No.452/ND/2020
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 · 179 words

Learned Counsel for the Financial Creditor is present. It is seen from the order dated 17.05.2022 passed in the matter of IB-690/ND/2019 that the present Corporate Debtor i.e., M/s. Unilec Engineer Limited has already been put under the CIRP in terms of Section 9 of the IBC. In the said case Mr. Tarachand Sharma, Insolvency Professional having registration No.IBBI/IPA-002/IP-N00218/2017-18/10670  has  already  appointed  by  this Tribunal as Interim Resolution Professional.

Counsel for the Financial Creditor is directed to file appropriate claim of his client before the said IRP for due consideration in the CIRP proceedings of the Corporate Debtor i.e.,  M/s.  Unilec Engineer Limited.  However,  liberty  is granted     to     Financial     Creditor     to     revive     the    present    petition     i.e., IB-107(ND)/2022   in   case   the   order   dated 17.05.2022   passed   in   the IB-690/ND/2019 is set aside by the Appellate Courts or the said Corporate Debtor enters into any type of settlement with the Financial Creditor in the matter i.e., IB-690/ND/2019.

In view of the above, the present petition i.e., IB-107(ND)/2022 is disposed of.

The case folders and papers may be consigned to the record room.