VINOD KUMAR Vs. GADARPUR RICE MILLS PVT LTD
LAWS(NCLT)-2016-8-2
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 01,2016

VINOD KUMAR Appellant
VERSUS
GADARPUR RICE MILLS PVT LTD Respondents

JUDGEMENT

- (1.) Proxy counsel represented that the proceedings are pending in the High Court and stay granted by the High Court on 21.07.2015 is in force. In the circumstances hearing is deferred sine die with liberty to parties to mention soon after the proceedings before High Court are concluded.;


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