IN RE Vs. GUPTA ENERGY PVT LTD
LAWS(NCLT)-2017-9-17
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 04,2017

IN RE Appellant
VERSUS
GUPTA ENERGY PVT LTD Respondents

JUDGEMENT

- (1.) Ma 27472017 in CP 43/1 &BP/NCLT/MB/M AH/2017
(2.) For the Insolvency and Bankruptcy Board of India has confirmed the name of Mr. T. Sathisan having registration No. IBBIflPA-001/IP-P00105/2017-18/10212 as Insolvency Resolution Professional, this miscellaneous application is hereby allowed appointing Mr. T. Sathisan having registration No.: IBBI/IPA-001/IP-P00105/2017-18/10212 as Insolvency Resolution Professional.
(3.) Accordingly, this MA 274/2017 is hereby allowed.;


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