L P TRADING CO Vs. KANOOVI FOODS PVT LTD
LAWS(NCLT)-2017-8-309
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 17,2017

L P TRADING CO Appellant
VERSUS
KANOOVI FOODS PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Mehul Surti present for Operational Creditor/ Applicant. Learned Advocate Mr. Yuvraj Thakore with Learned Advocate Mr. Karan Vyas present for Respondent. Proof of service of notice of date of hearing on Respondent filed.
(2.) Learned Advocate Mr. Yuvraj Thakore filed Vakalatnama for Respondent. Applicant field certificate issue by banker but it is not in conformity with requirement of section 9 (c) of the code.
(3.) Applicant not complied with section 9(b) of the Code. Learned Counsel for Respondent requested time for settlement.;


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