AKHILESH CHANDRA & ANR Vs. SIDHBALI INFRASTRUCTURE & CONSTRUCTION COMPANY PVT LTD
LAWS(NCLT)-2017-9-261
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 18,2017

Akhilesh Chandra And Anr Appellant
VERSUS
Sidhbali Infrastructure And Construction Company Pvt Ltd Respondents

JUDGEMENT

M.M. Kumar, member - (1.) Service is incomplete. Learned counsel for the petitioner states that another attempt shall be made by sending a notice under Section 8 of Insolvency and Bankruptcy Code, 2016 as well as a copy of the petition on the e-mail address as given in the master data. List for further consideration on 09.10.2017.;


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