FOSESCO INDIA LTD Vs. FENACE AUTO LIMITED

JUDGEMENT

(1.) Learned Counsel for the petitioner is present. It has been brought to the notice of this Tribunal that in relation to Corporate Debtor, already Corporate Insolvency Resolution process as contemplated under the IBC, 2016 has been put in motion by the Hon'ble New Delhi Bench No.ll in Company petition No.(IB) -364/ND/2017 vide Order dated 15.11.2017.

(2.) In the circumstances, the petitioner is directed to file the claim before I.R.P. as may be named by IBBI, based on the reference made by the Hon'ble Tribunal vide the above said order dated 15.11.2017.

(3.) Based on the above directions, the petition stands closed.