Learned Counsel for the petitioner as well as Ld. Counsel for the Corporate Debtor are present. It is represented by the Ld. Counsel appearing for the Corporate Debtor that in compliance with the directions dated 20.3.2018 wherein the cost of Rs. 5,000/- was imposed, the same has been deposited in the Prime Ministers National Relief Fund on 23.3.2018. This statement is taken on record. However, affidavit of compliance in relation to the same has not been filed. Ld. Counsel for the Corporate Debtor will file the affidavit of compliance within two days from today.
Post the matter on 17.5.2018.
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Nimit Builders (p) Ltd. ? v. Jeevan Jyoti Vinijya Limited ?
Nimit Builders (p) Ltd. ? v. Jeevan Jyoti Vinijya Limited ?
(National Company Law Tribunal)
IB-464/ND/2017? | 12-04-2018
Advocate List
- For Petitioner : Mr. Gurcharan Singh, Advocate
- For Respondent : Fin. Cr.
Bench
- R. Varadharajan, Member (Judicial)
- V.K. Subburaj, Member (Technical))
Eq Citations
- LQ/NCLT/2018/8045
Head Note
Debt Management and Recovery of Debts Due to Banks and Financial Institutions — Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — S. 12A(1) — Cost of Rs. 5000/- imposed on Corporate Debtor for not filing affidavit of compliance — Compliance with — Affidavit of compliance to be filed within two days — Constitution of India, Art. 149
