FAITH MERCANTILE (P) LTD Vs. TECPRO SYSTEMS LTD

JUDGEMENT

(1.) The instant petition has been filed under Section 9 of the Insolvency And Bankruptcy Code, 2016 with a prayer to trigger the insolvency process in the matter of Tecpro Systems Limited.

(2.) The respondents are already undergoing insolvency process by virtue of order dated 07.08.2017 in (IB) -358 (PB) /2017. In view thereof, the petitioner may file their claim before the Insolvency Professional/Interim Resolution Professional in accordance with law, if so advised.

(3.) The same shall be considered by the Insolvency Professional as per the provisions of the Code or any other law. Petition stands disposed of.