INVENT ASSETS SECURITISATION & RECONSTRUCTION PVT LTD Vs. SHAH ALLOYS LTD
LAWS(NCLT)-2018-1-860
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 24,2018

Invent Assets Securitisation And Reconstruction Pvt Ltd Appellant
VERSUS
Shah Alloys Ltd Respondents

JUDGEMENT

- (1.) Learned PCS Mr. Ashish Doshi present for Financial Creditor/Petitioner. Learned FCA Mr. Hiten Parikh present for Respondent. Learned PCS appearing for petitioner filed pursish seeking permission to withdraw petition. Permission granted.
(2.) Petition is disposed of as withdrawn.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.