SYNERGY PUNCHING PVT LTD Vs. EASUN REYOLLE LTD

JUDGEMENT

(1.) Counsel representing both the parties are present. Counsel for respondent/corporate debtor submitted that an IRP was appointed in TCP 4/IB/CB/2017 by the Single Bench wherein the respondent in the TCP and in the instant case is one and the same. Copy of the order is placed and perused the same. As seen in the copy of the said order, proceedings for insolvency have been initiated and moratorium is also declared. The petitioner is directed to approach the IRP and submit their claim before him. In view of the above, the matter stands closed.