Counsel for PCS is present. He is informed to suggest the name of IRP since debtor has no objection to initiate IRP. Counsel for petitioner requested time. List it on 09.10.2017.
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Purpose For Hearing v. Quadra Software Solutions Pvt. Ltd
Purpose For Hearing v. Quadra Software Solutions Pvt. Ltd
(National Company Law Tribunal)
Court No. 1 Section 433 | 14-09-2017
Advocate List
Bench
- Ratakonda Murali, Member (J)
- Ashok Kumar Mishra, Member (T))
Eq Citations
- LQ/NCLT/2017/6514
Head Note
Insolvency and Bankruptcy Act, 2016 — Ss. 19, 20 and 21 — Interim Resolution Professional (IRP) — Appointment of — Debtor having no objection to initiate IRP — Counsel for petitioner requesting time
