VIVEK AGARWAL Vs. KANAK RESOURCES MANAGEMENT LTD
LAWS(NCLT)-2017-10-284
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 24,2017

Vivek Agarwal Appellant
VERSUS
Kanak Resources Management Ltd Respondents

JUDGEMENT

- (1.) The report concerning constitution of Committee of Creditors as per the provisions of Section 21 (1) of the Insolvency and Bankruptcy Code, 2016 read with Regulation 17 (1) of the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016 is taken on record. The same shall be considered at the time of final disposal.;


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