JUDGEMENT
Shri Ratakonda Murali, Member -
(1.) Counsel for petitioner is present. He has filed Form No.5 along with documents. Registry is directed to check and put up. Already, in one matter filed against Falcon Tyres Ltd., an IRP was appointed and that matter is pending in the Hon'ble High Court of Karnataka. Counsel is directed to submit how this petition is maintainable against the same company for initiating insolvency resolution process. List it on 25.07.2017.;
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