MAXIM TUBES COMPANY PVT LTD Vs. INTENATIONAL COIL LTD
LAWS(NCLT)-2017-9-52
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 05,2017

MAXIM TUBES COMPANY PVT LTD Appellant
VERSUS
INTENATIONAL COIL LTD Respondents

JUDGEMENT

- (1.) The Insolvency & Bankruptcy Board of India vide letter dated 30.08.2017 has recommended the name of Mr. Sudhir Kumar Agarwal, Regn. No. (IBBI/IPA-001/IP-P00195/2017-18/10374) , 415, Naurang House, 21, Kasturba Gandhi Marg, Delhi-110001, Email: ska003@gmail.com, Mobile No: 9810137032, as the Insolvency Resolution Professional. A copy of the application for assignment submitted by Mr. Sudhir Kumar Agarwal has also been placed on record.
(2.) We accept the aforesaid recommendation and dispose of the reference made by The Insolvency & Bankruptcy Board of India.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.