STATE BANK OF INDIA, COLOMBO Vs. WESTERN REFRIGERATION PVT LTD
LAWS(NCLT)-2017-5-443
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 26,2017

STATE BANK OF INDIA, COLOMBO Appellant
VERSUS
WESTERN REFRIGERATION PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) State Bank of India, Colombo, Sri Lanka, filed this Petition under Section 7 of The Insolvency and Bankruptcy Code, 2016 [hereinafter referred to as "the Code"] read with Rule 4 of The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016 [hereinafter referred to as "the Rules"], seeking reliefs under Section 7(5)(a) and Section 13 of the Code.
(2.) M/S. Western Refrigeration Private Limited is a Private Limited Company registered under the Companies Act. Its Registered Office is situated in Silvassa, in Union Territory of Dadra & Nagar Haveli.
(3.) M/S. Haikawa Industries (P) Limited, is a Company incorporated in Sri Lanka under the Companies Ordinance. Registered Office of M/s. Haikawa Industries (P) Limited is situated at Plot No. 121 and 122, Phase-I, Katunayake Export Processing Zone, Katunayake, Sri Lanka.;


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