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Judgment
5 paragraphs · 113 words
Ld. Counsels representing the parties are present through VC.
1.
Vide our separate order dated 13.10.2023 passed in CP (IB) No.40/ALD/2023, the Respondent/ Corporate Debtor has already been admitted into CIRP.
2.
In view of the above, the present matter has become infructuous. However, liberty is granted to the Operational Creditor to lodge its claim before the RP/CoC within a period of one week.
3.
It is also made clear that, in case for any reasons whatsoever the said CIRP does not continue, the Operational Creditor herein would be at liberty to revive the present petition.
4.
With the liberty granted as stated above, the present petition is dismissed as having become infructuous.