AHLUWALIA CONSTRUCTION GROUP Vs. OSL HEALTH HOLDINGS CARE LTD
LAWS(NCLT)-2017-5-33
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 09,2017

Ahluwalia Construction Group Appellant
VERSUS
Osl Health Holdings Care Ltd Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned counsel for the petitioner states that two weeks' time be granted to file rejoinder to the reply filed on 01.05.2017. Let the rejoinder be filed within two weeks with a copy in advance to the other side. List for further consideration on 16.05.2017.;


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