IN RE Vs. DIABARI TEA COMPANY LTD
LAWS(NCLT)-2017-5-1
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 01,2017

IN RE Appellant
VERSUS
Diabari Tea Company Ltd Respondents

JUDGEMENT

- (1.) Ld. Counsel for the petitioner is present
(2.) By order dated 12/04/2017 petitioner was directed to submit information in proper format under IBC, 2016. Till date petitioner has not filed the same in proper format. He is directed to furnish all the information as given under Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 along with notice in proper format.
(3.) List the matter on 25/05/2017.;


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