SUNITA BANSAL Vs. JAIPRAKASH INFRATECH LTD

JUDGEMENT

(1.) Cp.No.85/Ald/2017

(2.) We considering the above and stated factual position of present case and heard the argument of learned counsel for both the parties. Further, it is now a matter of record, as a subsequent development took place in respect of the respondent company (as per an order passed in Infralech Pvt. Ltd.) The Corporate Insolvency resolution process has been initiated appointing an IRP. Therefore, the petitioner is at liberty to take necessary action in accordance with law before the IRP.

(3.) With the above stated observation, the CP No. 85/ALD/20I7 and CP No. 88/ALD/2017 stands finally disposed of. No order as to costs.