AHLUWALIA CONSTRUCTION GROUP Vs. OSL HEALTHCARE PVT LTD
LAWS(NCLT)-2017-8-315
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 17,2017

Ahluwalia Construction Group Appellant
VERSUS
OSL HEALTHCARE PVT LTD Respondents

JUDGEMENT

R. Varadharajan, Member - (1.) Learned Counsel for the parties are present and represents that the parties are in talks for settlement and that a weeks' time be granted for reporting settlement or proceeding with the matter. In the circumstances, a weeks' time is granted.
(2.) Post the matter on 29th August 2017.;


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