SAHARA FINCON PRIVATE LIMITED Vs. TIRUPATI CERAMICS LTD
LAWS(NCLT)-2017-9-291
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 25,2017

SAHARA FINCON PRIVATE LIMITED Appellant
VERSUS
Tirupati Ceramics Ltd Respondents

JUDGEMENT

R P Nagrath, Member - (1.) Fresh application in Form 1 with the declaration relating to the Insolvency Resolution Professional has been filed along with statements of accounts of the financial institutions though the same are not certified under the Bankers Books Evidence Act.
(2.) Arguments heard. Reserved.;


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