V RAMAKRISHNAN Vs. VEESONS ENERGY SYSTEMS PVT LTD & IRP
LAWS(NCLT)-2018-1-75
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 04,2018

V Ramakrishnan Appellant
VERSUS
VEESONS ENERGY SYSTEMS PVT LTD And IRP Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Rp in person present along with the Counsel. Counsel for Applicant present. Counsel for Financial Creditor also present. The extension of CIRP has already been granted. Therefore, the Application numbered as CA/607IB/17 stands closed. The RP is directed to get engaged with the Applicants for submission of plans for consideration of the CoC.;


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