Learned Advocate Mr. Ameya Gokhale with Learned Advocate Ms. Meghna Rajadhyaksha with Learned Advocate Mr. Nirag Pathak with Learned Advocate Mr. Shalin Jani present for Operational Creditor/Applicant. Learned Advocate Mr. Vinay Bairaga present for Respondent.
Respondent Counsel reported no objections.
Heard arguments of Learned Counsel for Applicant and Learned Counsel for Respondent.
Respondent counsel represented that company is not disputing the liability.
Orders reserved.
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Sika Scvhweiz Ag-aliva Equipment v. Mekaster Engineering Ltd
Sika Scvhweiz Ag-aliva Equipment v. Mekaster Engineering Ltd
(National Company Law Tribunal)
C.P. (I.B.) No. 46/9/NCLT/AHM/2017? | 31-07-2017
Advocate List
Bench
- Bikki Raveendra Babu, Member (Judicial))
Eq Citations
- LQ/NCLT/2017/4534
Head Note
Companies Act, 2013 — Ss. 233(1) & (2) — Operational Creditor — Application for winding up of company — Respondent company not disputing liability — Winding up application dismissed
