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
5 paragraphs · 95 wordsHeard the submissions made by the Learned Counsel for the Financial Creditor as well as Learned Counsel for the Corporate Debtor. The Learned
Counsel for the Corporate Debtor has submitted that in the matter relating to State Bank of India vs. M/s. World Window Impex (India) Pvt. Ltd.
(IB/376/ND/2020), the CIR Process has been initiated and the IRP has been appointed, therefore the Petitioner/Financial Creditor is directed to lodge
their claims with the Resolution Professional of the Corporate Debtor in that matter and also the present petition is treated as withdrawn. The matter
is disposed.