PRESCO-MEC AUTOCOMP PVT LTD Vs. LGICAL JEWELLERS PVT LTD
LAWS(NCLT)-2017-5-213
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 23,2017

Presco-Mec Autocomp Pvt Ltd Appellant
VERSUS
LGICAL JEWELLERS PVT LTD Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned Counsel for the Petitioner states that notice under Section 8 of the Insolvency & Bankruptcy, 2016 is yet to be issued and the Petition is incomplete as on date. Let the needful be done within two weeks.
(2.) List the matter on 26" July, 2017.;


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