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Judgment
2 paragraphs · 103 wordsHeard the submissions made by the counsel for the petitioner-Financial Creditor. The respondent-Corporate debtor has already been subjected to CIRP process in CP (IB) No.284/Chd/Hry/2023 titled as “Nothern Arc Vs. Upscalio India Private Limited”. Learned proxy counsel for the respondentCorporate debtor has submitted that they have already filed their claim with the RP of the respondent-Corporate debtor in CP (IB) No.284/Chd/Hry/2023, therefore the present Section 7 petition bearing CP (IB) No. 286/Chd/Hry/2023 stands disposed of however, liberty is afforded to the petitioner-Financial Creditor in case the CIRP does not get materialized.
The case folder and connected papers be consigned to the Record Room.