SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA Vs. ALPS LEISURE HOLIDAYS PVT LTD
LAWS(NCLT)-2017-12-652
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 22,2017

SMALL INDUSTRIES DEVELOPMENT BANK OF INDIA Appellant
VERSUS
Alps Leisure Holidays Pvt Ltd Respondents

JUDGEMENT

- (1.) None present for Financial Creditor/Petitioner. Learned Advocate Mr. Tej as Patel i/b Learned Advocate Mr. Sandeep Bhatt present for Respondent.
(2.) Proxy of Respondent counsel present and requested for time.
(3.) List the matter on 16.01.2018 as a last chance.;


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