TECPRO SYSTEMS LIMITED Vs. BAJAJ INFRASTRUCTURE COMPANY LIMITED

JUDGEMENT

(1.) This is an application filed under Section 9 of the Insolvency & Bankruptcy Code, 2016 with a prayer for triggering the insolvency process against the respondent.

(2.) The petitioner company i.e. Tecpro Systems Limited is already undergoing insolvency process as is evident from the order passed by the Principal Bench, NCLT on 07.08.2017 in (IB) -358 (PBJ/2017.

(3.) A petition by such an entity is barred by Section 11 (i) of the IBC, 2016. Accordingly, the petition cannot be entertained and the same is dismissed.