IN RE Vs. PHADNIS INFRASTRUCTURE LTD
LAWS(NCLT)-2017-11-32
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 03,2017

IN RE Appellant
VERSUS
PHADNIS INFRASTRUCTURE LTD Respondents

JUDGEMENT

- (1.) None present on the Applicant side. Since Court - II of NCLT has already initiated Corporate Insolvency Resolution process by declaring moratorium against this Company, this Petition is hereby dismissed with a liberty to the Applicant to appear before Interim Resolution Professional with their claims.;


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