SMITHA YALAMANCHILI Vs. MEDIA PRIVATE LIMITED
LAWS(NCLT)-2018-1-112
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 08,2018

SMITHA YALAMANCHILI Appellant
VERSUS
MEDIA PRIVATE LIMITED Respondents

JUDGEMENT

- (1.) The present Company Petition bearing CP (IB) No.264/7/HDB/2017 is filed by Mrs. Smitha Yalamanchili against Siri Media Private Limited, under section 7 of the IBC, 2016 R/w Rule 4 of the Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016, by inter-alia seeking to initiate CIRP in respect of Sin" Media Private Limited.
(2.) The case is listed for hearing on various dated viz: 20.11.2017, 28.11.2017, 29.11.2017, 12.12.2017, 18.12.2017, 20.12.2017 & 22.12.2017.
(3.) Heard Mr. Prabhakar Sripada, learned counsel for the Petitioner and Mr. G. Mahesh, learned PCS with Mr. Dasari Arun, Director of Respondent Company.;


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