CAPEGEMINI TECHNOLOGY SERVICES INDIA LTD Vs. REAL VALUE PROMOTERS PVT LTD
LAWS(NCLT)-2017-11-33
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 03,2017

Capegemini Technology Services India Ltd Appellant
VERSUS
Real Value Promoters Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor prayed for three weeks' time to pay the remaining amount as claimed by the Petitioner. At request, matter is adjourned. Put up on 24.11.2017 at 10.30 A.M.;


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