PEC LIMITED Vs. SREE RAMAKRISHNA ALLOYS LIMITED
LAWS(NCLT)-2017-8-275
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 29,2017

PEC LIMITED Appellant
VERSUS
SREE RAMAKRISHNA ALLOYS LIMITED Respondents

JUDGEMENT

- (1.) The Application has been filed to initiate Corporate Insolvency Resolution Process in the matter of M/s.Sree Ramakrishna Alloys Limited under IBC 2016. Brief facts of the present Company Petition are as follows:-
(2.) M/S. PEC Limited, Government of India Enterprise (hereinafter called as Petitioner/ Financial Creditor) is a Company incorporated under the Companies Act, 1956 having its Registered Office at Hansalaya 15, Barakhamba Road, New Delhi - 110001
(3.) M/S. Sree Ramakrishna Alloys Limited (hereinafter called as Respondent / Corporate Debtor / SRAL) is registered under the Companies Act, 1956 having its Corporate Office at D.No. 9-1-252/5, 2nd Floor, Balaji Towers, Rama Talkies Road, Visakhapatnam - 530 003.;


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