KASTURI AND SONS LTD Vs. KAVYA ADVERTISING AND MARKETING PVT LTD
LAWS(NCLT)-2017-11-777
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 28,2017

KASTURI AND SONS LTD Appellant
VERSUS
KAVYA ADVERTISING AND MARKETING PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for petitioner/operational creditor present and filed an affidavit in proof of the notice alongwith the petition sent to the respondent. No representation on behalf of respondent. The service of notice is held sufficient. Therefore, the respondent/Corporate Debtor is set ex parte. Heard the submissions of the counsel for petitioner. Order is reserved.;


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