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Name of Corporate Debtor Name of Resolution Professional Last date for receipt of expression of interest Date of issue of prospective resolution applicants Last date for submission of objections to provisional lists Form G Remarks
NARMADA EXTRUSIONS LIMITED kuldeep tank 04th June, 2026 14th June, 2026 19th June, 2026 (1.22 MB)
DEE PLONE POLYSTER PVT LTD Mr. Anuj Bajpai 27th May, 2026 06th June, 2026 11th June, 2026 (1.73 MB)
SENIOR BUILDERS LIMITED Mr. Vivek Bansal 26th May, 2026 05th June, 2026 10th June, 2026 (2.02 MB) Land owing company M/s MMT Amusement Parks Private Limited (100% subsidiary of corporate debtor) entered property development agreement with M/s Senior Builders Limited. The allotment/ lease of Land owing company was cancelled by NOIDA Authority in the ye
SENIOR BUILDERS LIMITED Mr. Vivek Bansal 26th May, 2026 05th June, 2026 10th June, 2026 (2.02 MB)
ITMC DEVELOPERS PRIVATE LIMITED Mr. Sachin Shrinivas Bhattad 25th May, 2026 04th June, 2026 09th June, 2026 (5.37 MB) No Tangible Fixed Asset and CD non operating from last 2 years as informed by Promoter
EDUCOMP SOLUTIONS LIMITED KAMAL KUMAR JADWANI 25th May, 2026 04th June, 2026 09th June, 2026 (16.23 MB) NA
CORONATION INFRASTRUCTURE PRIVATE LIMITED Mr. Manish Agarwal 24th May, 2026 26th May, 2026 31st May, 2026 (8.68 MB)
ECSTASY REALTY PRIVATE LIMITED Mr. Anil Kohli 23rd May, 2026 02nd June, 2026 07th June, 2026 (481.77 KB) Form G in the captioned matter has been published on 08.05.2026 in the following newspapers- 1. Times of India- All Editions PAN India 2. Economic Times- All Editions- PAN India 3. Maharashtra Times (vernacular language) covering Maharashtra 4. Navbhara
KALLAM TEXTILES LIMITED Mr. Chillale Rajesh 23rd May, 2026 02nd June, 2026 07th June, 2026 (550.1 KB) ok
KRISHNA KANHAIYA MILK PROCESSING PRIVATE LIMITED RAJAS SHREERAM BODAS 23rd May, 2026 02nd June, 2026 07th June, 2026 (3.27 MB)
C GEMS AND JEWELS PRIVATE LIMITED Mr. Manoj Sehgal 22nd May, 2026 25th May, 2026 30th May, 2026 (396.09 KB) This is second issue of Form G as approved by CoC in meeting held on 04.05.2026.
NILA LOGISTICS LLP Mr. Krishna Gopal Ratanlal Maheshwari 22nd May, 2026 01st June, 2026 06th June, 2026 (399.04 KB) extension
SHIVAM INDIA LIMITED Mr. Jitendra Lohia 21st May, 2026 31st May, 2026 05th June, 2026 (6.48 MB) Corrigendum to FORM-G has been issued on 10-05-2026, the last date for receipt of Expression of Interest is hereby extended to 21.05.2026, other dates would extend accordingly and no further changes in Form-G.
N KUMAR PROJECTS & INFRASTRUCTURE PRIVATE LIMITED Mrs. Megha Agrawal 21st May, 2026 26th May, 2026 30th May, 2026 (2.46 MB) Company has one operational shopping mall and hotel “under construction” at Ramdaspeth, Nagpur. Company involves in the activities of construction and infrastructure facilities of commercial Real Estate including shopping mall, motels, hotels
Pal Infrastructure & Developers Private Limited Ganga Ram Agarwal 20th May, 2026 30th May, 2026 04th June, 2026 (1.75 MB) https://insolvencyandbankruptcy.in/cir p/pal-infrastructure-developers-private- limited/ Or email at – palinfra@aaainsolvency.com
ALCOB INDIA PRIVATE LIMITED Mr. Rajesh Shah 20th May, 2026 30th May, 2026 04th June, 2026 (649.33 KB)
ALCOB INDIA PRIVATE LIMITED Mr. Rajesh Shah 20th May, 2026 30th May, 2026 04th June, 2026 (649.33 KB)
J MODI VENTURE PRIVATE LIMITED MANISH LALJI DAWDA 19th May, 2026 29th May, 2026 03rd June, 2026 (1.19 MB)
VISAKHA PRIME PROPERTIES CONSTRUCTIONS LIMITED Mr. Ganesh Venkata Siva Rama Krishna Remani 18th May, 2026 28th May, 2026 02nd June, 2026 (187.87 KB) Details of the financials, creditors, photos and videos and all such other information is available in the website https://sites.google.com/view/visakhaprime. Detailed EOI can be sought from the Resolution Professional
MAHARA PUSHYA AGRI PRODUCTS PRIVATE LIMITED ANUJA BHATE 18th May, 2026 23rd May, 2026 28th May, 2026 (30.95 MB) In the First Meeting of the Committee of Creditors (CoC), a resolution was duly passed for the appointment of another Resolution Professional to carry out the corporate insolvency resolution process of the Corporate Debtor. Pursuant thereto, the existing