JALDHI OVERSEAS PTE LTD Vs. BHUSHAN POWER AND STEEL LTD
LAWS(NCLT)-2017-8-371
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 24,2017

Jaldhi Overseas Pte Ltd Appellant
VERSUS
Bhushan Power And Steel Ltd Respondents

JUDGEMENT

- (1.) None appears for the petitioner. However, it is submitted by Learned Counsel for the petitioner in C. A. No. (IB) -202(PB) /2017 in the matter of Punjab National Bank vs. Bhushan Power and Steel Limited that in relation to the Corporate Debtor, namely, Bushan Power and Steel Limited one Mr. Mahender Khandelwal registration no. IBBI/IPA-001/IP/P00033/2016-2017/ 10086, 703, 7th Floor, New Delhi House, Barakhama Road, Cannuaght Place, New Delhi -110001 has been appointed as an Insolvency Resolution Professional. In the circumstances, the petitioner herein is directed to file the claim before the Learned Insolvency Resolution Professional appointed by the Hon'ble Principal Bench vide order dated 26.07.2017 and with above direction this company petition stands disposed off.;


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