DEEPAK KHANNA Vs. EARTH INFRASTRUCTURE LTD
LAWS(NCLT)-2017-10-222
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 10,2017

DEEPAK KHANNA Appellant
VERSUS
Earth Infrastructure Ltd Respondents

JUDGEMENT

R Varadharajan, Member - (1.) Learned Proxy Counsel for the petitioner seeks for an adjournment as it is represented that the Learned Counsel for the petitioner due to personal inconvenience is unable to attend the hearing.
(2.) Taking into consideration the said representation the matter is adjourned to 17th October 2017.;


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