ALUWALIA CONTRACTS (INDIA) PVT LTD Vs. JASMINE BUILDMART PVT LTD
LAWS(NCLT)-2017-12-62
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 05,2017

ALUWALIA CONTRACTS (INDIA) PVT LTD Appellant
VERSUS
JASMINE BUILDMART PVT LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent has stated that he is willing to sit with the petitioner for negotiated settlement and a week's time be granted.
(2.) We accept the prayer and post the matter for 18th December, 2017.
(3.) Learned Counsel for the petitioner has submitted that no rejoinder is necessary and therefore, the pleadings are complete.;


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