JAINDER KUMAR JAIN Vs. PREMIA STRUCTURE LIMITED
LAWS(NCLT)-2017-7-296
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

Jainder Kumar Jain Appellant
VERSUS
Premia Structure Limited Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner present and requests for some time to verify and come before this tribunal in relation to whether the notices undersection 8 of Insolvency and Bankruptcy, Code 2016 has been served and notice of any dispute has been received from the corporate debtor.
(2.) Post the matter on 26th July 2017 for the said propose.;


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