India Glycols Ltd VsAgrimas Chemicals Limited

National Company Law Tribunal, Mumbai Bench Court IV 26 Jul 0202 Rst.A/10(MB)2022 in C.P.(IB)/205(MB)/2021 (202) 07 NCLT CK 0012
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Rst.A/10(MB)2022 in C.P.(IB)/205(MB)/2021

Hon'ble Bench

Kishore Vemulapalli, Member (J); Manoj Kumar Dubey, Member (T)

Advocates

Sumit Kulkarni

Final Decision

Dismissed

Judgement Text

Translate:

The Court is convened through Video Conference.

1. Mr. Sumit Kulkarni, Ld. Counsel for the Applicant/Operational Creditor present. None present for the Respondent.

2. Rst.A/10(MB)2022: This is an Application filed by the original Petitioner/Operational Creditor for the restoration of the main Company Petition.

Hard copy of the Application is not available in the court.

3. List this matter on 19.09.2022. Counsel for the Applicant to ensure that hard copies of the Application are available in the court before the next date

of hearing.

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