LAWS(NCLT)-2017-9-117

PAUNDRA ENTERPRISES PVT LTD Vs. HCL SERVICES LIMITED

Decided On September 20, 2017
PAUNDRA ENTERPRISES PVT LTD Appellant
V/S
HCL SERVICES LIMITED Respondents

JUDGEMENT

(1.) Learned Counsel for the parties are presentp. In view of the joint request made by the Counsel for the Parties the matter is adjourned to 11 October for arguments.