SANGHVI MOVERS LIMITED Vs. PREDOMINANT ENGINEERS AND CONTRACTORS PVT LTD
LAWS(NCLT)-2017-12-339
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

SANGHVI MOVERS LIMITED Appellant
VERSUS
Predominant Engineers And Contractors Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner has stated that notice under Section 8 of IBC was duly sent as has been deposed in the affidavit filed on 14.12.2017.
(2.) Notice to show cause for 16th January, 2018 to the respondents be issued as to why this petition be not admitted. Process dasti. List the matter on 16th January, 2018.;


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