THE NATIONAL COMPANY LAW TRIBUNAL
CHANDIGARH BENCH, CHANDIGARH
Item 23
IA No. 677/23
In
CP (IB) No. 92/Chd/Hry/2021 Under Section 9 & 60(5), IBC 2016 In the matter of:-
PGS Global Forwarding India Pvt. Ltd. ...Petitioner/Operational Creditor Vs.
Orient Craft Ltd. ..Respondent/Corporate Debtor
Present: Mr. Yashpal Gupta, Advocate for petitioner in main CP and applicant in IA No.677/2023.
Mr. Tajinder Singh, proxy counsel for Mr. Raghav Kakkar, Advocate for respondent No.4.
IA No. 677/23 and CP (IB) No. 92/Chd/Hry/2021
IA No.677/2023 has been filed for restoration of the main CP bearing CP (IB) No. 92/Chd/Hry/2021 which was allowed to be withdrawn in view of the settlement dated 09.05.2022 between the parties with liberty to file afresh vide order dated 23.09.2022. Affidavit of service has been filed vide diary No.00809/1 dated 07.06.2023 in IA No.677/2023. The same is taken on record. No memo of appearance and vakalatnama has been filed on behalf of earlier counsel Mr. Vineet Sehgal when the main petition was dismissed as withdrawn i.e. on 23.09.2022. In this circumstances, in the interest of justice, IA No.677/2023 is allowed and main petition bearing CP (IB) No.
1
92/Chd/Hry/2021 is restored with its original CP Number. List the matter for consideration on 04.08.2023.
Sd/- Sd/-
(Subrata Kumar Dash) (Harnam Singh Thakur) Member (Technical) Member (Judicial)
June 12, 2023
PRF
2
Comments