JAY BHAVANI COAL FIELDS PVT LTD Vs. GUMANDEV PROCESSORS PVT LTD
LAWS(NCLT)-2017-8-416
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 30,2017

Jay Bhavani Coal Fields Pvt Ltd Appellant
VERSUS
Gumandev Processors Pvt Ltd Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Vicky Mehta with Learned Advocate Ms. Krupa Mehta present for Applicant/ Operational Creditor. None present for Respondent. Proof of service of notice on Respondent filed.
(2.) Objections not filed by Respondent.
(3.) Applicant complied with Annexure 3 of Form 5 of the Code. Applicant not complied with section 9(c) certificate of the Banker.;


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