CMI ENERGY INDIA PVT LTD Vs. EASUN REYROLLE LIMITED
LAWS(NCLT)-2017-8-58
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 04,2017

CMI ENERGY INDIA PVT LTD Appellant
VERSUS
Easun Reyrolle Limited Respondents

JUDGEMENT

K Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parlies are present. Counsel for petitioner has not complied with the provisions of IB Code, 2016 and as per the notification of the MCA dated 29.6.2017 in regard to suggesting the name of the 1RP. Time extended at the request of both counsel for hearing arguments. Put up on 08.08.2017 at 10.30 A.M.;


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