SREI INFRASTRUCTURE FINANCE LIMITED Vs. RESURGENT INFRATEL PVT LTD
LAWS(NCLT)-2017-12-65
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 06,2017

Srei Infrastructure Finance Limited Appellant
VERSUS
RESURGENT INFRATEL PVT LTD Respondents

JUDGEMENT

- (1.) Ld. Insolvency Resolution Professional (IRP) and the Ld. Counsel for the financial creditor are present. No one is present from the corporate debtor's side.
(2.) Ld. IRP sought leave of the Court to submit progress report today. Prayer is allowed. Progress report may be filed today.
(3.) List on 04/01/2018 for further order.;


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