IN RE Vs. BAHUBALI MOTORS LIMITED
LAWS(NCLT)-2017-11-349
NATIONAL COMPANY LAW TRIBUNAL
Decided on
November 07,2017
IN RE
Appellant
VERSUS
Bahubali Motors Limited
Respondents
JUDGEMENT
-
(1.) Cp No. 275/14(l)(b)/NCLT/MB/MAH/2017
On the corrigendum sought by the applicant seeking replacement of the words 'State of Maharashtra' appearing in Page No. 1, last line of para 2, of Order dated 27.09.2017 with the word 'Chattisgarh', the Corrigendum is accordingly ordered. ;
Copyright © Regent Computronics Pvt.Ltd.