LAKSHMI RING TRAVELLERS COIMBATORE LTD Vs. CHETHAR LTD
LAWS(NCLT)-2017-7-278
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

Lakshmi Ring Travellers Coimbatore Ltd Appellant
VERSUS
Chethar Ltd Respondents

JUDGEMENT

- (1.) Counsel for Petitioner present. Counsel for Corporate Debtor also present. It has been submitted by the Corporate Debtor that earlier the Corporate Insolvency Proceedings had been initiated and moratorium declared.
(2.) In view of the same, A the Petitioner is directed to report and file the claim before the IRP appointed. Accordingly, the Petition is disposed of.;


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