COSIMA MARINE PVT LTD Vs. PRAGATI MARINE SERVICES PVT LTD
LAWS(NCLT)-2017-12-238
NATIONAL COMPANY LAW TRIBUNAL
Decided on
December 13,2017
COSIMA MARINE PVT LTD
Appellant
VERSUS
PRAGATI MARINE SERVICES PVT LTD
Respondents
JUDGEMENT
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(1.) Cp NO.1471/I&BP/NCLT/MB/MAH/2017
On Petitioner asking, this Bench hereby clarifies that Banks are supposed to issue Certificate to the parties applying under Section 9(3)(c) of the Insolvency and Bankruptcy Code, 2016, accordingly, this matter is posted to 2.1.2018, directing the Petitioner to file Certificate on next date of hearing.
(2.) List this matter on 2.1.2018.;
(2.) List this matter on 2.1.2018.;
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