IDBI (COC) Vs. NITIN HASMUKH PARIKH & ORS
LAWS(NCLT)-2017-11-242
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 10,2017

IDBI (COC) Appellant
VERSUS
NITIN HASMUKH PARIKH And ORS Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) None present for Applicant. None present for Respondent in IA 369/2017. None present for IRP. Proof of dispatch of copy of application on Respondent (Corporate Debtor) and IRP filed.
(2.) Applicant is directed to issue notice of date of hearing to the IRP and shall file proof of service. List the matter on 16.11.2017.;


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