SUDHIR POWER PROJECTS LTD Vs. RITES LIMITED

LAWS(NCLT)-2017-11-90

NATIONAL COMPANY LAW TRIBUNAL

Decided on November 08,2017

SUDHIR POWER PROJECTS LTD Appellant

VERSUS

RITES LIMITED Respondents

JUDGEMENT

- (1.) C.A. No. 394(PB) /2017 This is application for waiver and reduction of the cost imposed vide order dated 17.10.2017 on account of delay in filing the rejoinder. The order clearly stipulates that Insolvency and Bankruptcy Code is a time bound process and the petitioner are required to be diligent in prosecuting the matter. On account of delay in Tiling the rejoinder cost of Rs. 20000/- was imposed so there is no ground to waive the cost.
(2.) Application dismissed. (IB) -312(PB) /2017
(3.) Part heard for 09.11.2017.;

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