M/S Ovt India Private Limited vs M/S Pantel Technologies Private Limited

Dr. Deepti Mukesh, J

This order shall dispose of (IB)- 1834(ND)/2019.

The necessity of going into the merit of the claim made by the applicant in above mentioned application is obviated because in respect of the

Corporate Debtor we have admitted another application namely M/s Anhui Technology Imp. & Exp. Co. Ltd. vs. M/s Pantel Technologies Private

Limited, [(IB)-1374(ND)/2018] vide order dated 19.09.2019. As per the provisions of Section 11 of the Code, 2016 another Corporate Insolvency

Process cannot be initiated against a corporate debtor that is undergoing a corporate insolvency resolution process. However, it is needless to add that

the applicants would be entitled to file their claim before the Insolvency Professional namely Mr. Gautam Singhal having registration No. IBBI/IPA-

001/IP-P01437/2018-2019/12240 and email address is gautam@klfindia.com and contact number is 9811898418 in accordance with law which shall be

duly considered.

The office is directed to communicate a copy of the order to the Interim Resolution Professional, Operational Creditor and the Corporate Debtor

immediately.

The above-mentioned application is disposed of in the above terms.