JEKPL PVT LTD Vs. JOGPL PVT LTD

JUDGEMENT

(1.) Sh. Rahul Agarwal, Advocate for respondent/corporate debtor. Sh. Anil Kumar, PCS, proxy for RP of JEKPL (applicant) .

(2.) The reply from the Corporate Debtor is still awaited. Hence, further time is granted for the same. Moreover, the attention of petitioner/financial creditor drawn to the Section 11 of the I & B Code, 2016 specifically Section 11(a) as it is a matter of record that the petitioner/financial creditor e.g. JEKPL is itself undergoing a Corporate Insolvency Resolution Process. Hence, the present application seems to be hit by the aforesaid provisions and not maintainable before this Tribunal.

(3.) The petitioner is at liberty to the query and to convince the Court on its locus standi and eligibility for fling such petition.