BMM ISPAT LTD Vs. A J CASTING PVT LTD
LAWS(NCLT)-2017-4-12
NATIONAL COMPANY LAW TRIBUNAL
Decided on April 25,2017

Bmm Ispat Ltd Appellant
VERSUS
A J CASTING PVT LTD Respondents

JUDGEMENT

- (1.) There are certain lacunae in this petition filed under Section 9 of the IBC. Learned counsel is granted 7 days time to remove these objections for compliance of Section 9(3(c) ) as well as filing the complete ledger account. To come up on 3rd May 2017.;


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