CA PREMRAJ RAMRATAN LADDHA Vs. RASIKLAL FHUSABHAI PATEL AND ORS
LAWS(NCLT)-2017-12-297
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 12,2017

CA PREMRAJ RAMRATAN LADDHA Appellant
VERSUS
RASIKLAL FHUSABHAI PATEL AND ORS Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Anip Gandhi with Learned Advocate Mr. Raju Kothari present for Applicant (RP) . Learned Advocate Mr. Rajesh Bohra present for Directors in IA 381/2017.
(2.) This application is filed by resolution professional seeking order of liquidation under section 33(2) of the Code.
(3.) This authority on the basis of petition filed by New Tech Forge & Foundry Ltd. (Corporate Debtor) under section 10 of the Code, commenced the CIRP by appointing IRP.;


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