MICRO FORGE (INDIA) LTD Vs. STATE BANK OF INDIA
LAWS(NCLT)-2017-5-449
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 29,2017

MICRO FORGE (INDIA) LTD Appellant
VERSUS
STATE BANK OF INDIA Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Micro Forge (India) Ltd., filed this Petition under Section 10 of The Insolvency and Bankruptcy Code, 2016 [hereinafter referred to as "the Code"] read with Rule 7 of The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 [hereinafter referred to as "the Rules"].
(2.) Petitioner is a Company registered under the Companies Act, 1956. The Registered Office of the Petitioner Company is situated at 207, Ajanta Commercial Complex, Opp: Bombay Hotel, Gondal Road, Rajkot-360 002.
(3.) In this Petition, State Bank of India, is shown as 'Financial Creditor'. Petitioner filed the List of Operational Creditors vide "Annexure-6" to this Petition.;


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