ASSET RECONSTRUCTION COMPANY (INDIA) LTD Vs. NEESA LEISURE LTD
LAWS(NCLT)-2017-11-263
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 14,2017

Asset Reconstruction Company (India) Ltd Appellant
VERSUS
NEESA LEISURE LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Ritu Shah present for Financial Creditor/ Petitioner.
(2.) Learned Advocate Ms. Ruchika Sharma with Learned Advocate Mr. Ravish Bhatt present for Respondent. Respondent counsel requested time to file objections. Respondent shall file its objections, if any, on or before 20.11.2017 serving a copy in advance to other side. List the matter on 21.11.2017.;


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