RAYMOND APPAREL LTD Vs. JDS APPAREL LIMITED

JUDGEMENT

(1.) None appears for the petitioner. However, Mr. Pulkit Deora, Advocate appearing for the Interim Resolution Professional for the Corporate Debtor represents that in CP -(IB) -49/(PB) /2017, by virtue of the order passed by the Hon'ble Principal Bench against the Corporate Debtor dated 18.05.2017, the Hon'ble Principal Bench has been pleased to initiate Corporate Insolvency Resolution process. It is also brought to the notice of this Tribunal that subsequent to the order dated 18.5.2017 passed by the Hon'ble Principal Bench, the period of 180 days has been further extended upto 31.12.2017 vide order dated 14.11.2017 passed in C.A. No.410 (PB) /2017.

(2.) Taking into consideration the above orders passed by the the Hon'ble Principal Bench which has admitted and already appointed Insolvency Resolution Professional in relation to the Corporate Debtor, the petitioner is directed to file its claim before the Resolution Professional subject to the provisions of law, as may be applicable.

(3.) In the circumstances, the petition stands closed with the above directions.