AKZO NOBEL INDIA LTD Vs. DELTRONIX INDIA LTD
LAWS(NCLT)-2017-5-20
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 08,2017

AKZO NOBEL INDIA LTD Appellant
VERSUS
DELTRONIX INDIA LTD Respondents

JUDGEMENT

- (1.) This is an Application by Operational Creditor invoking Section 9 of the Insolvency and Bankruptcy Code, 2016.
(2.) The matter has been called twice and no one has appeared in support of the Petition despite the fact that in the letter of request, hearing was sought as on today.
(3.) In view of the above, the Petition is dismissed for non-prosecution.;


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