PRANAV SHAH Vs. SHALBY LTD
LAWS(NCLT)-2017-9-248
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 15,2017

Pranav Shah Appellant
VERSUS
Shalby Ltd Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Nandish Chudgar with Learned Advocate Mr. Raheel Patel i/b. Nanavati Associates present for Applicant/ Operational Creditor. None present for Respondent. Proof of dispatch of copy of application on Respondent filed.
(2.) Additional affidavit filed along with mail letter copy. Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service.
(3.) List the matter on 22.09.2017 for objections of Respondent, if any and for hearing before admission.;


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