IN RE Vs. ROYAL TWINKLE STAR CLUB LTD

JUDGEMENT

(1.) Application No.576/73(4VNCLT/MB/MAH/2017

(2.) On the Application moved u/s.73 of the Companies Act, 2013 since it has been informed that insolvency resolution process has been initiated by declaring moratorium against this company in CP 895 of 2017, this Application is hereby dismissed giving an opportunity to the Applicant to make his claim before the Interim Resolution Professional appointed in CP 895 of 2017 as already mentioned.

(3.) Accordingly, this Application is hereby dismissed with a liberty aforementioned.