CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Surinder Kaur & Ors vs Supertech Limited

National Company Law Appellate Tribunal · Decided on 11 April 2022 · Citation: (2022) 04 NCLT CK 0043

HON’BLE JUDGES
P.S.N. Prasad, Member (J) · Rahul Bhatnagar, Member (T)
RESULT
Disposed Of
CASE NUMBER
C.P. (IB) 243/ND/2021
Ask AI about this case

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

1 paragraphs · 73 words

Heard   the   submissions  made  by  the  Learned  Counsels  for  both  the parties. Vide  order dated 25.03.2022  CIRP has already been initiated against the Corporate Debtor in the matter of Union Bank of India vs. M/s. Supertech Ltd.   bearing   CP   No.   IB-204/ND/2021,   therefore   the   Financial   Creditor  is directed  to  approach  the  IRP to file  their  claims.  The  petition is accordingly disposed  of.   The  case  papers  and  connected  folders  may  be  consigned  to record room.