LAWS(NCLT)-2017-7-344

SIMPLEX INFRASTRUCTURES LTD Vs. AGRANTE INFRA LTD

Decided On July 25, 2017
SIMPLEX INFRASTRUCTURES LTD Appellant
V/S
AGRANTE INFRA LTD Respondents

JUDGEMENT

(1.) Mr. Krishna Vijay Singh Advocate Mr. Amit Raina/ Advocate Mr. Nachiketa Goyal, Advocate For Corporate Debtor (s) :Mr. Babit Jamwai Advocate P Mr. Venkat Poonia, Advocate Mr. Aslam Ahmed, Advocate Order The m,er has been argued ou, and an ob.ection has been taKen b ft. respondents ,n respect to the petition no, being hied bV a duiy authorized person.

(2.) Miance has been piace on I M to support the argents o, an improper institution o, a petition fo, lack o prop. week's time to remove the defect.

(3.) Accordingly, the present case being similar to the case law cited, the petitioner is granted one week's time to remove the defect. To come up on 1st August 2017.