PAX TECHNOLOGIES PVT LIMITED Vs. CARDPE SERVICES PVT LTD
LAWS(SC)-2019-2-263
SUPREME COURT OF INDIA
Decided on February 22,2019

Pax Technologies Pvt Limited Appellant
VERSUS
Cardpe Services Pvt Ltd Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Having heard the learned counsel appearing for the appellant and carefully perusing the material available on record, we do not find any reason to interfere with the impugned Judgment dated 5-9-2018 passed by the National Company Law Appellate Tribunal. We find no merit in the Appeal.
(3.) Accordingly, the Civil Appeal is dismissed.;


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