M.M. Kumar, member - (1.) It has been brought to our notice that against JDS Apparel Private Limited already insolvency resolution process has been initiated by Order dated 18.05.2017 passed in CP(IB) 49 PB/2017 titled 'Pacific Maintenance Services Private Limited v. JDS Apparel Private Limited.
(2.) Accordingly, the instant Petition is disposed of with the observations that any claim of the petitioner shall be entertained by the Insolvency Professional in accordance with law. The Petition stands disposed of.;