BMS INTERNATIONAL (BOMBAY) LLP Vs. SVOGL OIL & GAS ENERGY LTD
LAWS(NCLT)-2017-10-223
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 10,2017

BMS INTERNATIONAL (BOMBAY) LLP Appellant
VERSUS
SVOGL OIL And GAS ENERGY LTD Respondents

JUDGEMENT

- (1.) The matter has been transferred from Murnbai Bench of NCLT becaLise against the Corporate Debtor, petitions are pending before this Bench.
(2.) Let the notices be issued for 26Lh October, 2017 to the parties.
(3.) List the matter on 26th October, 2017.;


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