IN RE Vs. CONROS STEELS PVT LTD

JUDGEMENT

(1.) This Company Petition is filed by Conros Steels Private Limited., under Section 10 of Insolvency and Bankruptcy Code 2016 ("the Code") read with Rule 7 of Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules 2016 for initiation of Corporate Insolvency Resolution process.

(2.) In view of the fact that the Company Petition No. 1561 of 2017 filed by Punjab National Bank, Asset Recovery Management Branch, Nagpur under section 7 of the Code, is admitted by this Adjudicating Authority by an Order dated 19.12.2017, this Petition becomes infructuous and same is closed.