PARAMOUNT EXPORTS Vs. ORIENTAL TRIMAX LIMITED
LAWS(NCLT)-2017-5-270
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 30,2017

Paramount Exports Appellant
VERSUS
Oriental Trimax Limited Respondents

JUDGEMENT

M M Kumar, Member - (1.) For the Petitioner seeks and is granted last opportunity to comply with all the statutory requirements envisaged under the Insolvency & Bankruptcy Code and the Rules framed thereunder. Let the needful is done on or before 13th June. 2017. List the matter on 27th June, 2017.;


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