- (1.) Permission to file civil appeal is granted.
(2.) Given the fact that the petition filed by the Operational Creditor was rejected on 31.10.2018 as infructuous because at that point of time, a financial creditor's application had been admitted, we find that by the impugned order, the admission granted to the financial creditor has now been set aside. We, therefore, grant liberty to the appellant to move the National Company Law Tribunal afresh, which application will be decided on its own merits without being influenced by any observations made in the impugned order and without placing any time bar against the appellant.
(3.) The appeal stands disposed of.;