IN RE Vs. DIMOND POLYMERS PRIVATE LIMITED
LAWS(NCLT)-2018-2-80
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 06,2018

IN RE Appellant
VERSUS
DIMOND POLYMERS PRIVATE LIMITED Respondents

JUDGEMENT

Jinan K.R., Member - (1.) This is an application filed by the Pushkar Impex Private Limited / Operational Creditor for initiating Corporate Insolvency Resolution Process under Section 9 of the Insolvency & Bankruptcy Code, 2016 against M/s. Dimond Polymers Private Limited the Corporate Debtor.
(2.) The instant application was admitted by this Adjudicating Authority as per Order dated 09-08-2017.
(3.) Upon admission of the application, one Mr. Jitendra Lohia, was appointed as an Interim Resolution Professional and subsequently his appointment was reconfirmed as a Resolution Professional vide Order dated 15-01-2018.;


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