STEEL INDIA CORPORATION Vs. SHREE RADHA RAMAN PACKAGING PVT LTD
LAWS(NCLT)-2017-8-65
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 04,2017

STEEL INDIA CORPORATION Appellant
VERSUS
SHREE RADHA RAMAN PACKAGING PVT LTD Respondents

JUDGEMENT

- (1.) Original consent letter and a copy of the certificate of registration in favour of Mr. Sunil Kumar Aggarwal who is duly registered as Insolvency Resolution Professional by IRP has been placed on record.
(2.) Since the earlier IRP whose registration has expired had not carried out steps required.
(3.) The name of Mr. Sunil Kumar Aggarwal as Insolvency Resolution Professional is confirmed in this case with directions to take all necessary statutory steps which is required and to file his report. To come up on 4th September 2017.;


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