MITCON CONSULTANCY AND ENGINEERING SERVICES LTD Vs. SHRI SAIKRUPA SUGAR & ALLIED INDUSTRIES LTD
LAWS(NCLT)-2018-1-382
NATIONAL COMPANY LAW TRIBUNAL
Decided on
January 02,2018
MITCON CONSULTANCY AND ENGINEERING SERVICES LTD
Appellant
VERSUS
SHRI SAIKRUPA SUGAR And ALLIED INDUSTRIES LTD
Respondents
JUDGEMENT
M.K. Shrawat, Member -
(1.) None present.
(2.) The Petition was transferred from the Hon'ble High Court and thereafter Form-5 was filed on 14.07.2017 in respect of Operational debt of Rs. 17,52,657/-.
(3.) The name of the IRP is not proposed in the Petition. The requirement of Service of Notice is also not placed on record.;
(2.) The Petition was transferred from the Hon'ble High Court and thereafter Form-5 was filed on 14.07.2017 in respect of Operational debt of Rs. 17,52,657/-.
(3.) The name of the IRP is not proposed in the Petition. The requirement of Service of Notice is also not placed on record.;
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