- (1.) The Petitioner has filed the present petition under the Insolvency and Bankruptcy Code against the Corporate Debtor.
(2.) 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.
(3.) In view of the same, the Petitioners arc granted liberty to stake their claim before the IRP.;