KEC INTERNATIONAL LTD Vs. CETHAR LTD

JUDGEMENT

(1.) Counsel for Respondent present. No representation on behalf of the petitioner. Counsel for Respondent submitted that the Corporate Insolvency Process has already been initiated against the Corporate Debtor vide order dated 16.06.2017 passed in C.P.51 1/IB/2017 in the matter of M/s.Lloyd Insulations India Ltd. Therefore, the petition is disposed of, with a direction to the Corporate Debtor to file claim before the Interim Resolution Professional in terms of the order dated 16.06.2017. The Registry is directed to communicate this order to the operational creditor and the corporate debtor. Accordingly, the petition is disposed of.