NTPC LIMITED (SIMHADRI PROJECT) Vs. RAJIV CHAKRABORTY

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The limited issue in this appeal is about the claim of the appellant not being reflected under the heading Claims of Operational Creditors' in the Information Memorandum prepared by the Resolution Professional.

(3.) The Adjudicating Authority and the Appellate Tribunal have taken a view that the appellant's claim is already noted in Information Memorandum under the title, List of Other Creditor Claims (excluding Related Party Claims and Employees and Workmen Claims) as on 17/7/2019' . No grievance has been made by the appellant that the figure noted therein is incorrect.