SICOM LTD Vs. KAMLA LANDMARC CONSTRUCTION PVT LTD
LAWS(NCLT)-2017-7-317
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 20,2017

SICOM LTD Appellant
VERSUS
Kamla Landmarc Construction Pvt Ltd Respondents

JUDGEMENT

- (1.) Tcp No. 667/I&BP/NCLT/MB/MAH/2017 For having Petitioner's side has not yet filed respective Forms under Insolvency and Bankruptcy Code before 15.07.2017. In pursuance of GSR 732(e) dated 29.06.2017 notification issued by the Ministry of Corporate Affairs, this Company Petition is hereby 'abated'.;


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