SANJEEV N SHARMA Vs. TRILOGIC DIGITAL MEDIA LTD

JUDGEMENT

(1.) Tcp No. 150/I&BF/NCLT/MB/MAH/2017 'I he Petitioner Counsel ing filed the Form as required under Insolvency & Bankruptcy Code, 2016, the Petitioner is hereby directed to communicate next date of hearing as well as send Form and other documents filed with the Registry to the Corporate Debtor enabling the Corporate Debtor to argue on the next date of hearing.

(2.) List this matter for hearing on 28.6.2017.