BABULAL VARDHARJI GURJAR Vs. VEER GURJAR ALUMINIUM INDUSTRIES P. LTD.
LAWS(SC)-2019-2-483
SUPREME COURT OF INDIA
Decided on February 26,2019

Babulal Vardharji Gurjar Appellant
VERSUS
Veer Gurjar Aluminium Industries P. Ltd. Respondents

JUDGEMENT

- (1.) Appeal admitted.
(2.) Heard learned counsel for the parties.
(3.) This appeal takes exception to the judgment and order dated 17.09.2018 passed by the National Company Law Appellate Tribunal at New Delhi, in Company Appeal (AT) (Insolvency) No. 549/2018.;


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