HARSH ASHOKKUMAR AGARWAL Vs. KHUSHI FOODS LTD
LAWS(NCLT)-2017-12-316
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 19,2017

HARSH ASHOKKUMAR AGARWAL Appellant
VERSUS
KHUSHI FOODS LTD Respondents

JUDGEMENT

- (1.) None present for Operational Creditor/Petitioner. None present for Respondent.
(2.) Proof of dispatch of copy of petition on Respondent filed.
(3.) Petitioner shall file proof of service of copy of petition on Respondent.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.