SARTHAK CREATION PVT LTD Vs. BANK OF BARODA & ORS
LAWS(NCLT)-2017-8-339
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 18,2017

Sarthak Creation Pvt Ltd Appellant
VERSUS
Bank Of Baroda And Ors Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Pavan Godiawala present for Corporate Debtor/ Applicant.
(2.) None present for Respondents. L W Applicant filed proof of dispatch of copy of application on Bank of Baroda. Heard arguments of Learned Counsel for Applicant. Applicant is directed to serve notice of date of hearing along with copy of order on all creditors and file proof of service.
(3.) List the matter on 24.08.2017 for objections of creditors and for hearing before admission.;


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