INVENT ASSETS SECURITISATION AND RECONSTRUCTION PVT LTD Vs. SAL STEEL LTD AND ORS
LAWS(NCLT)-2017-11-547
NATIONAL COMPANY LAW TRIBUNAL
Decided on
November 16,2017
Invent Assets Securitisation And Reconstruction Pvt Ltd
Appellant
VERSUS
Sal Steel Ltd And Ors
Respondents
JUDGEMENT
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(1.) None present for Petitioner. Learned FCA Mr. Hiten Parikh present for Respondent.
(2.) Letter dated 13.11.2017 received from IBBI confirming the name of Mr. Navin Srichand Kanjwani as resolution professional in CP(IB) 94/NCLT/AHM/2017.
(3.) Hence, Mr. Navin Srichand Kanjwani is appointed as Resolution Professional by IBBI.;
(2.) Letter dated 13.11.2017 received from IBBI confirming the name of Mr. Navin Srichand Kanjwani as resolution professional in CP(IB) 94/NCLT/AHM/2017.
(3.) Hence, Mr. Navin Srichand Kanjwani is appointed as Resolution Professional by IBBI.;
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