BADDI FOILS PVT LTD Vs. BIOTROPICS PHARMA PVT LTD
LAWS(NCLT)-2017-8-19
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 02,2017

Baddi Foils Pvt Ltd Appellant
VERSUS
Biotropics Pharma Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that in terms of Section 9(3) (c) of the IBC, 2016, a certificate from the Union Bank of India is required to be placed on record.
(2.) Let the needful be done within 7 days. We direct the Union Bank of India, Vasant Vihar Branch, Vasant Vihar, New Delhi to comply with the statutory provisions and issue the certificate on filing of appropriate application after charging reasonable fee, if any.
(3.) List the matter for arguments on 18th August, 2017. A copy of the order be given dasti.;


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