SUMIT GUPTA Vs. MOD SERAP INDUSTRIES PVT LTD
LAWS(NCLT)-2017-12-662
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

SUMIT GUPTA Appellant
VERSUS
Mod Serap Industries Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that ROC has filed reply but the copy of same is not available on record nor the Company Prosecutor, Mr. Manish Raj, has a copy of that reply. Let a copy of the reply be placed on record by the Learned Company Prosecutor. List on 25th January, 2018;


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