CENTRAL BANK OF INDIA Vs. NCML INDUSTRIES LTD
LAWS(NCLT)-2017-8-85
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 08,2017

CENTRAL BANK OF INDIA Appellant
VERSUS
Ncml Industries Ltd Respondents

JUDGEMENT

- (1.) Issue notice to show cause to the respondent why the petition under Section 7 of Insolvency and Bankruptcy Code, 2016 be not admitted.
(2.) Process dasti. Learned counsel for the petitioner shall file affidavit of service alongwith report of the process server.
(3.) List for further consideration on 22.08.2017.;


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