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YFC Projects Pvt. Ltd vs Suman Villas Pvt. Ltd

National Company Law Tribunal · Decided on 26 April 2022 · Citation: (2022) 04 NCLT CK 0083

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
RESULT
Dismissed
CASE NUMBER
CP (IB) No. 10/Chd/Hry/2022
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Judgment

1 paragraphs · 122 words

Affidavit of service has been filed by learned counsel for petitioner-financial creditor vide Diary No. 01558/1 dated 03.03.2022. The same is taken on record. It is stated by learned counsel for petitioner-financial creditor that the CIRP has already been initiated against the same respondent- corporate debtor vide order dated 08.04.2022 passed by this Bench in CP (IB) No. 131/Chd/Hry/2021, Sushil Kumar & others vs. Suman Villas Pvt. Ltd. In view of this fact, learned counsel for petitioner-operational creditor wants to withdraw the present petition with liberty to file its claim before the IRP/RP, as the case may be. Keeping in view the statement made by learned counsel for petitioner-financial creditor, CP (IB) No. 10/Chd/Hry/2022 is dismissed as withdrawn with liberty as aforesaid.