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Punjab National Bank vs M/s Savaria Roller Flour Millspvt Ltd

National Company Law Tribunal · Decided on 26 July 202 · Citation: (202) 07 NCLT CK 0003

HON’BLE JUDGES
Harnam Singh Thakur, Member (J) · Subrata Kumar Dash, Member (T)
ACTS & SECTIONS REFERRED
Insolvency and Bankruptcy Code, 2016 — Section 7
RESULT
Disposed Of
CASE NUMBER
CA No. 241/2018, CA No. 242/2018,CA No. 101/2019 IA No. 218/2022 In CP (IB) No. 191/ALD/2017
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Judgment

8 paragraphs · 141 words

CA No. 241/2018 & CA No. 242/2018

Let the notice of this application be given to the respondents within three weeks and after service of the notice, the reply be filed within next two weeks by serving an advance copy to the other side. Rejoinder thereto, if any, be filed within a week thereafter by serving an advance copy to the other side.

CA No.101/2019

Let notice be issued to the respondents through email. Applicant is directed to place a copy of the e-mail on record with affidavit, so that the effective proceedings can be taken on the next date of hearing.

List CA No.241/2018, CA No.242/2018 & CA No.101/2019 matter on 19th October, 2022.

IA No.218/2022

First Progress Report has been filed by the Liquidator, which is taken on record subject to just exceptions.

Accordingly, IA No.218/2022 stands disposed of.