Ms. Suman Dabas vs M/s Technopak Advisors Pvt. Ltd.

Hemant Kumar Sarangi, Member (T)

This order shall dispose of (IB)-363/(ND)/2019.

The necessity of going into the merit of the claim made by the petitioner in above mentioned petition is obviated because in respect of the Corporate

Debtor we have admitted another petition namely M/S Safe Capital Services Private Limited Vs M/S Technopak Advisors Private Limited, [(IB)-

1141/(ND)/2019] vide order dated 21.08.2019. 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 petitioners

would be entitled to file their claim before the Insolvency Professional namely Mr. Deepak Maheshwari, with registration number IBBI/IPA-002/IP-

N00531/2017-18/11594, email â€" deepak@jindagilive.in, in accordance with law which shall be duly considered.

The registry is directed to communicate a copy of the order to the Interim Resolution Professional, Financial Creditors and the Corporate Debtor

immediately.

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