MAYUR WOVENS PVT LTD Vs. PALMETTO INDUSTRIES INDIA PVT LTD
LAWS(NCLT)-2017-5-319
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 31,2017

Mayur Wovens Pvt Ltd Appellant
VERSUS
PALMETTO INDUSTRIES INDIA PVT LTD Respondents

JUDGEMENT

- (1.) Mr.N.K.Bhansali, Counsel for applicant present. Mr.N.Balachandran, Senior HR Manager representing the respondent company present. Counsel for applicant served copies of application along with other documents to the counsel for respondent.
(2.) He is also directed to file an affidavit to the effect that there is no notice of dispute given by corporate debtor regarding the unpaid operational debt.
(3.) The counsel for respondent is directed to submit his reply before the next date of hearing. Put up on 07.06.2017 at 02.30 P.M.;


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