- (1.) The appellant filed a petition against the Respondent No.1 before the National Company Law Tribunal (NCLT) Mumbai being CP(IB) No.4000/MP/2018 under Section 7 of the Insolvency and Bankruptcy Code 2016 (for short 'the IBC'), claiming Rs.1,76,87,356/- along with interest @ 13% per annum.
(2.) Three other similar petitions including a petition of Dalmia Group Holdings being CP No.1023/MP/2019 were filed against the Respondent No.1 under Section 7 of the IBC.
(3.) By an order dated 8.8.2019, the petition being CP No.1023/MP/2019 filed by Dalmia Group Holdings was admitted and an order was passed on 19.9.2019 of commencement of the resolution process by appointment of an Interim Resolution Professional (IRP). The IRP issued notices in newspapers inviting claims from all creditors, pursuant to which the Appellant filed its claim before IRP.;