STP LIMITED Vs. ELECTRO STEEL STEELS LTD (KHARKHAND)

JUDGEMENT

(1.) Ld. Counsel for the operational creditor, STP Limited, has filed Misc. Application (IB) No. 51/KB/2018 with a prayer that winding up application being C.P. No. 06/HC/2014 filed before the Hon'ble Jharkhand High Court be disposed of. It is to be clarified that the winding up petition, which has been filed against Electrosteel Steels Ltd. was transferred from the Hon'ble Jharkhand High Court to this Tribunal, is pending for admission. But the corporate debtor company, i.e., Electrosteel Steels Ltd. Is undergoing Corporate Insolvency Resolution Process. Therefore, is under moratorium and during the moratorium period no winding up order can be passed. Operational creditor, STP Limited, is at liberty to file claim before the Resolution Professional (RP) , which may be decided by the RP on merit.

(2.) Misc. Application (IB) No. 51/KB/2018 is disposed of accordingly.

(3.) Urgent Certified true copy of the order be issued to the applicant, if applied for, upon compliance of all requisite formalities.