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Judgment
10 paragraphs · 168 wordsDr. Deepti Mukesh, J
This order shall dispose of (IB)- 1309(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 Swastik Interchem Pvt. Ltd. Vs. M/s A.M. Vinyl Pvt. Ltd., [(IB)-1005(ND)/2018] vide order
dated 04.09.2019. 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 petitioners would be entitled to file their
claim before the Insolvency Professional namely Ms. Sujata Sharma having email address is sujatasharma2205@gmail.com ,contact number is
9810079081 and registration No.IBBI/IPA-001/IP-P01418/2018-19/12188 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 petition is disposed of in the above terms.