BORNALI CHOUDHURY Vs. HIMANGINI INFRACON INDIA LTD
LAWS(NCLT)-2017-11-737
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 24,2017

Bornali Choudhury Appellant
VERSUS
Himangini Infracon India Ltd Respondents

JUDGEMENT

- (1.) None responded from either side. By our order dated 23/03/2017 and 15/05/2017 petitioner was directed to file two additional copies of the petition.
(2.) Till date they have not complied with the said orders. Petition is dismissed in default of the petitioner.;


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