- (1.) The Petitioner has filed the present petition under the Insolvency and Bankruptcy Code against the Corporate Debtor. A similar petition has already been Admitted by this Bench in the case of M.Y. Agro Vs. Amira Pure Foods Pvt. Ltd. on 24.08.2017.
(2.) In view of the same, the Petitioners arc granted liberty to stake their claim before the IRP. In the event the earlier petition being stalled for reasons whatsoever or in the appeal against the order of the Admission being allowed, the Petitioner would be at liberty to file a fresh petition on the same cause of action. Publication in this case is stated to have been effected inviting claims.
(3.) Petition is disposed off in terms of the above.;