ASSET RECONSTRUCTION COMPANY (INDIA) LTD Vs. DHAR TEXTILE MILLS LTD
LAWS(NCLT)-2017-12-13
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

Asset Reconstruction Company (India) Ltd Appellant
VERSUS
Dhar Textile Mills Ltd Respondents

JUDGEMENT

- (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Ritu Shah present for Financial Creditor/Petitioner. None present for Respondent. Proof of dispatch of copy of petition on Respondent filed. Petitioner shall file proof of service of copy of petition on Respondent. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service. Registry is directed to serve notice of dateftrf hearing on Respondent along with copy of order under acknowledgment. Respondent shall file its objections, if any, serving a copy in advance to petitioner. List the matter on 12.12.2017 for objections of Respondent, if any, and for hearing before admission.;


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