SREE PROVISIONS STORES Vs. ANNAMALAI FOODS PVT LTD
LAWS(NCLT)-2018-2-74
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 06,2018

SREE PROVISIONS STORES Appellant
VERSUS
ANNAMALAI FOODS PVT LTD Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Irp in person present. Counsel for Operational Creditor present and submitted that the expenses for public announcement has been provided. The direction is also given to the Operational Creditor to provide the miscellaneous expenses till the CoC fixes the remuneration of the IRP and^her continuation as RP, if any. Accordingly, the application stands disposed of.;


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