LAWS(NCLT)-2017-10-71

CENTRAL BANK OF INDIA Vs. NCML INDUSTRIES LTD

Decided On October 09, 2017
CENTRAL BANK OF INDIA Appellant
V/S
Ncml Industries Ltd Respondents

JUDGEMENT

(1.) Learned Counsel for the Petitioner stated that they will propose the name of new Insolvency Resolution Professional. The needful shall be done within a week.

(2.) List on 23rd October 2017.