STP LTD Vs. VICTORIA INFRASTRUCTURE PROJECTS PVT LTD
LAWS(NCLT)-2017-5-208
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 23,2017

Stp Ltd Appellant
VERSUS
Victoria Infrastructure Projects Pvt Ltd Respondents

JUDGEMENT

Shiv Ram Bairwa, J. - (1.) The counsel for the petitioner has filed two sets of Petition. Counsel for petitioner requested for two days time to file compliance affidavit in terms of Rule 5 Companies (Transfer of pending proceedings) Rules 2016 and affidavit of service under relevant rule of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) List the matter on 29.05.2017.;


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