IN RE Vs. PHADNIS PROPERTIES LTD
LAWS(NCLT)-2017-10-255
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 13,2017

IN RE Appellant
VERSUS
Phadnis Properties Ltd Respondents

JUDGEMENT

- (1.) Application NJn.148 & 13 Ors,/73(4) /NCLT7MB/MAH/2017 It is reported that the Corporate Debtor is undergoing Corporate Insolvency Resolution Process.
(2.) In view of this, this Application is dismissed .is infructuous with liberty to the Applicants to approach the concerned IRP by filing prescribed Form.;


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