CP NO. 07/I&BP/NCLT/MB/MAH/2017
The Petitioner I Operational Creditor is called absent, therefore, the Petition is dismissed for default.
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Parties Arika Tour & Travels Pvt. Ltd v. M/s. Swiber Offshore (i) Pvt. Ltd
Parties Arika Tour & Travels Pvt. Ltd v. M/s. Swiber Offshore (i) Pvt. Ltd
(National Company Law Tribunal)
C.P. No. 07/(MAH)/2017 and C.A. No. | 30-01-2017
Advocate List
Bench
- B.S.V. Prakash Kumar, Judicial Member
- V. Nallasenapathy, Technical Member)
Eq Citations
- LQ/NCLT/2017/256
Head Note
CORPORATE LAW — Insolvency and Bankruptcy Code, 2016, Ss. 7, 9 and 10 Proceedings under S. 7 of the Code — Operational Creditor — Petitioner Operational Creditor absent, therefore, petition dismissed for default
