RELIANCE COMMERCIAL LIMITED Vs. VARAHA INFRA LIMITED
LAWS(NCLT)-2017-8-304
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 16,2017

RELIANCE COMMERCIAL LIMITED Appellant
VERSUS
Varaha Infra Limited Respondents

JUDGEMENT

- (1.) Affidavit dated 11.08.2017 filed by the Insolvency Professional (Sh. Manoj Kulshreshtra) does not answer the requirements of Regulation 3 of the Insolvency & Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016. In the interest of justice, we grant one last opportunity to the petitioner to file better affidavit of the Insolvency Professional within seven days, List the matter on 6th September, 2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.