JINDAL SAXENA FINANCIAL SERVICES PVT LTD Vs. MAYFAIR CAPITAL PVT LTD
LAWS(NCLT)-2017-5-98
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 12,2017

Jindal Saxena Financial Services Pvt Ltd Appellant
VERSUS
Mayfair Capital Pvt Ltd Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned Counsel for the Petitioner states that the Resolution of the Respondent Company authorising the Director to sign the Agreement dated 25th April, 2014 was passed by the Respondent and the same shall be placed on record on the next date of hearing.
(2.) List the matter on 17lh May, 2017.;


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