PRAMAY TEX Vs. VOLANT TEXTILE MILLS LTD
LAWS(NCLT)-2017-9-90
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 08,2017

PRAMAY TEX Appellant
VERSUS
VOLANT TEXTILE MILLS LTD Respondents

JUDGEMENT

- (1.) Tcp No.758/I&BP/NCLT/MB/MAH/2017 None present.
(2.) On verification of the record, since it appears that Form under Insolvency & Bankruptcy Code, 2016 has not been filed on or before 15.7.2017, this Company Petition is abated with liberty as mentioned in the Notification dated 29.6.2017.;


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