KULDEEP VERMA (IRP) K S OILS LTD Vs. SREI INFRASTRUCTURE FINANCE LTD & ORS
LAWS(NCLT)-2017-9-189
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 21,2017

KULDEEP VERMA (IRP) K S OILS LTD Appellant
VERSUS
SREI INFRASTRUCTURE FINANCE LTD And ORS Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Mihir Parikh j with Learned Advocate Mr. K.K. Marfatia present for Applicant (IRP) . None present for Respondents in IA 282/2017.
(2.) Proof of service of copy of application on Respondents filed.
(3.) Learned Counsel appearing for applicant is directed to issue notice along with copy of this application and copy of this Order to State Trading Corporation, Delhi to appear in person or through professional and state objections, if any on this application within one week from the date of service of notice.;


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