ONE UP TRADE PVT LTD Vs. AMR INFRASTRUCTURE LTD
LAWS(NCLT)-2017-7-316
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 24,2017

ONE UP TRADE PVT LTD Appellant
VERSUS
AMR INFRASTRUCTURE LTD Respondents

JUDGEMENT

M.M. Kumar, member - (1.) The information disclosed in the paper book is incomplete. Learned Counsel for the petitioner states that the paper book shall be complete even by including the name of insolvency resolution professional from the new list issued in June, 2017.
(2.) Let the needful be done within a week.
(3.) List on 9th August, 2017.;


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