VISHAL VINODBHAI MATADAR Vs. ANIL TRADECOM LTD
LAWS(NCLT)-2018-1-214
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 08,2018

VISHAL VINODBHAI MATADAR Appellant
VERSUS
ANIL TRADECOM LTD Respondents

JUDGEMENT

- (1.) None present for Operational Creditor/Petitioner.
(2.) Learned Advocate Mr. Shriraj Khambete with Learned Advocate Mr. Raheel Patel i/b Nanavati Associates present for Respondent. Insolvency and Bankruptcy Board of India by its letter dated 03.01.2018 recommended the name of Mr. Abhishek Nagori, Address: 330/348, Third Floor, Tower-A, Atlantis K-10, Opposite Vadodara Central, Sarabhai Main Road, 4 Vadodara-390007 Email: ilnusb@gmail.com. Mobile No. 9426075397 Insolvency professional to act as interim Resolution Professional.
(3.) Hence, Mr. Abhishek Nagori, Address: 330/348, Third Floor, Tower-A, Atlantis K- 10, Opposite Vadodara Central, Sarabhai Main Road, Vadodara-390007 Email: jlnusb@gmail.com. Mobile No. 9426075397 is appointed as interim Resolution Professional for a period of 30 days.;


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