ARUN KUMAR AGARWALA Vs. SWAN ALUMINIUMS PRIVATE LIMITED

JUDGEMENT

(1.) Learned counsel for the petitioner states that this petition may be disposed of in view of the order passed in CP No.209/ 2016 RT CP (IB) No.58/Chd/CHD/2017 against the same respondent company and the petitioner would make the claim before the interim resolution professional under the provisions of the Code. The instant petition is, therefore, disposed of accordingly with the observations of course that the claim may have to be verified by the interim resolution professional/resolution professional, as the case may be, as per the provisions of the Code, rules and the applicable regulations.