Mohd Sharief Tariq, Member - (1.) Pcs representing the Applicant present. Counsel fop the Corporate Debtor present and filed reply. The same is taken on record.
(2.) The Intervener Mr. A.G. Sathyanarayana has sub.mitted a copy of an order dated 20.12.2017 that has been passed under section '9' of the IBC, 2016 in the matter of M/s. Precision Machine & Auto Components Private Limited versus M/s. Everon Castings Private Limited wherein the Corporate Debtor is already under the process of CIRP.
(3.) Therefore, the Applicant is directed to file the claim before the IRP. Accordingly, the Application stands disposed of.;