D RAMJEE Vs. ARUNA HOTELS LIMITED
LAWS(NCLT)-2017-6-20
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 05,2017

D RAMJEE Appellant
VERSUS
ARUNA HOTELS LIMITED Respondents

JUDGEMENT

- (1.) Counsel for both the parties present. Counsel for the respondent has filed counterand copy of which has been provided to the other side The counsel for &TrSpoXt prayed to file additional counter that may be filed within totos by Providing copy of the same to the other side.
(2.) The other side, if W be, file reply to the same within another two days. Put up on 12.06.2017 at 02.30 P.M.;


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