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Judgment
Hemant Kumar Sarangi, Member (T)
This order shall dispose of (IB)-683/(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 Mr. Rahul Mittal Proprietor of M/s. OPKK & Company Vs. M/s BR Kohli Buildtech Pvt. Ltd.,
[IB-1583/(ND)/2018], vide order dated 14.01.2020. As per the provisions of Section 11 of the Code, 2016 another Corporate Insolvency Resolution
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. Jyoti Ranjan Tarafdar, having registration no.
IBBI/IPA-001/IP-P-01000/2017-2018/11647, email address is ip.jyotiranjan@gmail.com, 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 Creditors and the Corporate Debtor
immediately.
The above-mentioned petition is disposed of in the above terms.