CENTRAL BANK OF INDIA Vs. NCML INDUSTRIES LTD
LAWS(NCLT)-2017-12-856
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 14,2017

CENTRAL BANK OF INDIA Appellant
VERSUS
Ncml Industries Ltd Respondents

JUDGEMENT

- (1.) Report of the Resolution Professional with regard to constitution of the Committee of Creditors, as per the requirement of Section 21(1) read with Regulation 17 of IBBI Regulations, 2016 is taken on record. The Registry shall maintain the files and put up the same at the time of final disposal.;


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