ANIL DWARIKA PRASAD AGARWAL Vs. MAHAMAYA INFRABUILD PVT LTD AND ORS
LAWS(NCLT)-2016-7-11
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 12,2016

ANIL DWARIKA PRASAD AGARWAL Appellant
VERSUS
MAHAMAYA INFRABUILD PVT LTD AND ORS Respondents

JUDGEMENT

- (1.) Both parties have been directed to explore the possibility settlement. Re notify this case for final arguments.
(2.) Failing a settlement, this case will be taken up for disposal of pending CAs as well as for final arguments in the main petition.
(3.) List the matter on 18.07.2016 at 2.00 p.m.;


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