LAWS(NCLT)-2017-8-93

IN RE Vs. ALCHEMIST ASSET RECONSTRUCTION COMPANY LIMITED

Decided On August 08, 2017
IN RE Appellant
V/S
ALCHEMIST ASSET RECONSTRUCTION COMPANY LIMITED Respondents

JUDGEMENT

(1.) The matter has been wrongly listed as the matter has been reserved on 25.07.2017 by the Bench comprising Hon'ble Mr. R. Varadharajan, Member (J) and one of us (Hon'ble Ms. Deepa Krishan, Member (T) .

(2.) The matter is deemed to be deleted from the list.