- (1.) Cp No. 1121/I&BP/NCLT/MB/MAH/2017 The Petitioner is not present but the Corporate Debtor is present. Since Interim Resolution Professional has already been appointed in another Company Petition No. 1137/2017 filed against this Corporate Debtor company, this Petition has become infructuous thereby the Petitioner may approach IRP as provided under IB Code, 2016.
(2.) Accordingly, this Petition is dismissed as infructuous.;