SBI (STRESSED ASSETS MANAGEMENT BRANCH) Vs. SENTHIL PAPER AND BOARDS PVT LTD
LAWS(NCLT)-2018-1-467
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

Sbi (Stressed Assets Management Branch) Appellant
VERSUS
Senthil Paper And Boards Pvt Ltd Respondents

JUDGEMENT

- (1.) Irp present. Counsel for Indian Overseas Bank present. Counsel for Corporate Debtor present. Committee of Creditors (CoC) is directed to meet immediately to propose the name of the RP so that the resolution process could be continued smoothly. The Adjudicating Authority directs the IRP continue to function till RP is suggested by the CoC. In view of the above facts, the matter is closed.;


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