RELIANCE COMMERCIAL FINANCE LIMITED Vs. LAXMIVINAYAK RICE MILL PRIVATE LIMITED

LAWS(NCLT)-2017-8-224

NATIONAL COMPANY LAW TRIBUNAL

Decided on August 17,2017

RELIANCE COMMERCIAL FINANCE LIMITED Appellant

VERSUS

LAXMIVINAYAK RICE MILL PRIVATE LIMITED Respondents

JUDGEMENT

Vijai Pratap Singh, Member - (1.) The petitioner is directed to file specific authorisation for initiating Corporate Insolvency Proceedings within seven days from today.;

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