VINITA MAHADEWSINGH Vs. AMR INFRASTRUCTURE LTD
LAWS(NCLT)-2017-8-293
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 16,2017

VINITA MAHADEWSINGH Appellant
VERSUS
AMR INFRASTRUCTURE LTD Respondents

JUDGEMENT

- (1.) The Bench Officer shall ascertain whether any insolvency process has been triggered against the respondent company namely AMR Infrastructure Ltd, and if answer is yes', then the details thereof be given.
(2.) List the matter for further consideration on 21st August, 2017.;


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