IDBI (COC) Vs. NITIN HASMUKH PARIKH & ORS
LAWS(NCLT)-2017-11-203
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

IDBI (COC) Appellant
VERSUS
NITIN HASMUKH PARIKH And ORS Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Akshat Khare i/b Moson LE Experts present for Applicant (COC) .
(2.) None present for Respondent inlA 369/2017. IRP present. IRP represented that he has no objection for the proposal made by the COC to appoint another person in his place.
(3.) In the first meeting of COC held on 20.06.2017 it was resolved by the members that "the adjourned meeting shall be finalized on Finalization of the name of Resolution Professional and the meeting agreed that the same shall be held at shorter notice".;


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