ITD CEMENTATION INDIA LIMITED Vs. BAYA WEAVER LIMITED
LAWS(NCLT)-2017-8-4
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 01,2017

ITD CEMENTATION INDIA LIMITED Appellant
VERSUS
BAYA WEAVER LIMITED Respondents

JUDGEMENT

- (1.) Issue notice to show cause to the respondent why the petition under Section 9 of Insolvency and Bankruptcy Code, 2016 be not admitted.
(2.) Process dasti.
(3.) Learned counsel for the petitioner shall make an attempt to name the Insolvency Professional so as to avoid any inroad in statutory period of 180 days after admission.;


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