M.K. Shrawat, Member - (1.) The Learned Representatives of the Petitioner are present. The Learned Counsel for the Respondent No. 7 is present.
(2.) This Petition is filed by Operational Creditor in respect of the Operational debt of Rs. 4.85 Crores inclusive of interest.
(3.) On receiving the Petition one of the Respondent No.7 represented by the Learned Representative raised a Preliminary Objection that the debtor/ Company had already got Amalgamated by the Order of the Hon'ble High Court in Company Scheme Petition No, 275/2013 dated 5th July, 2013, therefore this Insolvency Proceedings cannot be initially against the Company which is no more in existence.;