J M FINANCIAL ASSETS RECONSTRUCTION CO LTD Vs. SANDHYA PRAKASH LTD
LAWS(NCLT)-2017-11-70
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 07,2017

J M FINANCIAL ASSETS RECONSTRUCTION CO LTD Appellant
VERSUS
SANDHYA PRAKASH LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Pranjal Buch present for Applicant. None present for Respondent in IA 357/2017.
(2.) Proof of dispatch of copy of application on Respondent filed.
(3.) Applicant is directed to issue notice of date of hearing on Respondent (Corporate Debtor) and IRP and shall file proof of service. List the matter on 13.11.2017.;


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