IN RE Vs. DIABARI TEA COMPANY LTD
LAWS(NCLT)-2017-4-8
NATIONAL COMPANY LAW TRIBUNAL
Decided on April 12,2017

IN RE Appellant
VERSUS
Diabari Tea Company Ltd Respondents

JUDGEMENT

- (1.) Ld. Counsel for the petitioner is present.
(2.) This petition has been received on transfer from the Hon'ble Calcutta High Court. Petitioner is directed to file an application in proper format with all information as prescribed under the Insolvency and Bankruptcy Code, 2016 by 30/04/2017. List the matter on 01/05/2017.;


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