Learned Advocate Mr. Pavan Godiawala present for Applicant. Learned Advocate Mr. Abhishek Mukherjee with Learned Advocate Mr. Sahil Shah present for RP for Corporate Debtor in IA 40/2018.
Applicant filed proof of service of copy of application on Respondent.
Respondent shall file objections, if any, serving a copy in advance to other side.
List the matter on 02.02.2018 for objections and for hearing.
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Hamon Research Contrell India Pvt. Ltd v. Satish Kumar Gupta
Hamon Research Contrell India Pvt. Ltd v. Satish Kumar Gupta
(National Company Law Tribunal)
IA 40 of 2018 in C.P. (I.B.) No. 40/7/NCLT/AHM/2017? | 30-01-2018
Advocate List
Bench
- Bikki Raveendra Babu, Member (Judicial)
- Manorama Kumari, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/3857
Head Note
Insolvency and Bankruptcy Code, 2016 — S. 7 — Application for admission of claim — Proof of service of application — Applicant filed proof of service of copy of application on Respondent — Respondent shall file objections, if any, serving a copy in advance to other side — List the matter on 02.02.2018 for objections and for hearing
