- (1.) Cp NO.964/I&BP/NCLT/MB/MAH/2017
(2.) For the Petitioner Counsel has stated that insolvency resolution process has been initiated against the Corporate Debtor in CP 1487/2017, at request of the Petitioner Counsel, this CP 964/2017 is hereby dismissed with liberty to make the Petitioner's claim before the IRP appointed in CP 1487/2017. Accordingly, the Company Petition is hereby dismissed as withdrawn.;