MURALI SUNDARAM Vs. AIR CARNIVAL PVT LTD
LAWS(NCLT)-2017-9-277
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 21,2017

MURALI SUNDARAM Appellant
VERSUS
AIR CARNIVAL PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for the Petitioner present and prayed for time for arguments. At request, time is enlarged. In the meantime, Counsel for the Petitioner is directed to propose the IRP by obtaining the written consent in Form 2.
(2.) Matter is posted for arguments. Put up on 28.09.2017 at 10.30 A.M.;


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