SUNIL BERIWAL Vs. SATYALAXMI TRADELINK PVT LTD
LAWS(NCLT)-2017-9-236
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 14,2017

Sunil Beriwal Appellant
VERSUS
Satyalaxmi Tradelink Pvt Ltd Respondents

JUDGEMENT

- (1.) Ld. Counsel for the petitioner filed affidavit of service, which may be taken on record. Petitioner is directed to comply with the provisions of Section 9(3) (b) and (c) of the Insolvency & Bankruptcy Code, 2016 and file supplementary affidavit to that effect. List the matter on 23/10/2017.;


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