LAWS(NCLT)-2017-7-46

BANK OF BARODA Vs. METAPHOR EXPORTS PVT LTD

Decided On July 07, 2017
BANK OF BARODA Appellant
V/S
METAPHOR EXPORTS PVT LTD Respondents

JUDGEMENT

(1.) This matter was received on transfer from Hon'ble High Court of Delhi pursuant to notification no. G.S.R. 1119 (E) & S.O 3676 (E) dated 7th December, 2016 issued by Ministry of Corporate Affairs, Government of India. The petitioner has filed two sets of the petition on 12.4.2017. The counsel for petitioner has filed compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service under the relevant rule of Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016. The affidavits were filed on 29.5.2017.

(2.) List the matter before the Hon'ble Principal Bench on 21.07.2017.