CP No. 1569/I&BP/NCLT/MB/MAH/2017
For the Corporate Debtor Counsel namely Ms. Gaurangi Patil having come forward to say that the Corporate Debtor is intended to enter into Consent Terms with the Operational Creditor, list this matter for reporting Settlement on 15.1.2018.
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Fairmacs Shipping & Transport Services Pvt. Ltd v. Mrunmaha Agro Foods Pvt. Ltd
Fairmacs Shipping & Transport Services Pvt. Ltd v. Mrunmaha Agro Foods Pvt. Ltd
(National Company Law Tribunal)
C.P. No. 1569/(MAH)/2017? | 05-01-2018
Advocate List
Bench
- B.S.V. Prakash Kumar, Member (Judicial)
- V. Nallasenapathy, Member (Technical))
Eq Citations
- LQ/NCLT/2018/541
Head Note
Insolvency and Bankruptcy Code, 2016 — S. 12 — Corporate Debtor intending to enter into Consent Terms with Operational Creditor
