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Judgment
11 paragraphs · 168 wordsHemant Kumar Sarangi, Member (T)
This order shall dispose of (IB)-1729/(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. Vijay Jindal Vs. M/s Trident Flexible Pvt. Ltd., [IB-1728/(ND)/2019], vide order dated
13.12.2019. 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. Satish Joshi, having registration No. IBBI/IPA-001/IP-P01295/2018-2019/12306, email
address is recourse2018@gmail.com and contact number is 9818846659, 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.