J K LAKSHMI CEMENT LIMITED Vs. AMRAPALI LEISURE VALLEY PVT LTD
LAWS(NCLT)-2017-12-113
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 07,2017

J K Lakshmi Cement Limited Appellant
VERSUS
Amrapali Leisure Valley Pvt Ltd Respondents

JUDGEMENT

M.M. Kumar, member - (1.) Learned Counsel for the petitioner has stated that in pursuance of order dated 15.11.2017, additional documents have been filed but it has been apprised by the Registry that the documents, which were filed have not been in accordance with the Rules and objections have been raised. Learned Counsel for the petitioner undertakes to remove the objections.
(2.) List the matter on 8th January, 2018.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.