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Judgment
4 paragraphs · 113 words
1.
Mr. Sahil Mahajan, Ld. Proxy Counsel for the Operational Creditor present. Mr. Sarosh E. Bharocha, Ld. Counsel for the Corporate Debtor present.
2.
This is a Company Petition filed by the Operational Creditor for initiating CIRP against the Corporate Debtor.
3.
During the course of arguments, this Bench observed that the Part-IV of the Company Petition categorically shows that the date of default is occurred on 22.11.2020 which is covered under section 10A. Hence, the Bench of the view that the Company Petition is not maintainable on the ground of section 10A. Hence, the present Company Petition is hereby rejected.
4.
In view of above, C.P. (IB)/862(MB)2021 is dismissed with no costs.