WELLMAN WACOMA LTD Vs. ENERGO ENGINEERING PROJECTS LTD
LAWS(NCLT)-2017-7-121
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 10,2017

WELLMAN WACOMA LTD Appellant
VERSUS
Energo Engineering Projects Ltd Respondents

JUDGEMENT

- (1.) Respondent has put in appearance through its counsel.
(2.) An application under Section 10 of the IBC is already under consideration before the Principal Bench.
(3.) Ld. counsel prays for some time to take steps to transfer of their case to the Principal Bench.;


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