CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Weld Tech Engineers (India) Pvt Ltd vs Neoaska Pharma Pvt Ltd

National Company Law Tribunal · Decided on 8 April 2022 · Citation: (2022) 04 NCLT CK 0026

HON’BLE JUDGES
Dr. Venkata Ramakrishna Badarinath Nandula, Member (J) · Veera Brahma Rao Arekapudi, Member (T)
RESULT
Disposed Of
CASE NUMBER
CP(IB) No. 65/9/HDB/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

2 paragraphs · 108 words

Ld. Counsel for both sides present. It is brought to our notice that Corporate Debtor in this case has already been put into CIRP by order passed in CP(IB) No. 241/9/HDB/2021 dated 01.04.2022.  Hence, we direct the Operational Creditor to make a claim before the IRP appointed in the said proceedings and upon making such claim, we direct the IRP to consider the same as per the rules.

With these directions, CP(IB) No. 65/9/HDB/2021 is disposed of. If for any reason the said matter is settled and CIRP is withdrawn, then the OC is at liberty to approach this Tribunal for recall of this order as per procedure.