BANK OF BARODA Vs. METAPHOR EXPORTS PVT LTD
LAWS(NCLT)-2017-9-45
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 05,2017

BANK OF BARODA Appellant
VERSUS
METAPHOR EXPORTS PVT LTD Respondents

JUDGEMENT

- (1.) The proposed Insolvency Professional has filed his written communication on 04.05.2017 by giving his old registration number namely 1BB1/IPA/002/IP/N00002/2016-17/100002.
(2.) The Insolvency and Bankruptcy Board of India has conducted a test in the month of June, 2017 and no information is coming forward to show that the proposed Insolvency Professional has qualified the test held in the month of June, 2017 and his name figures in the list of qualified professionals.
(3.) The declaration in proper form is aiso required to be furnished. Lei the needful be done List for further consideration on 19.09.2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.