MADHUBALA ARORA Vs. UNITECH LTD
LAWS(NCLT)-2017-12-868
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 01,2017

Madhubala Arora Appellant
VERSUS
UNITECH LTD Respondents

JUDGEMENT

Ina Malhotra, Member - (1.) Pursuant to the directions to the Bank, a draft in the sum of Rs. 11,10,395/- has been received in the name of the Decree holder Madhubala Arora from ICICI Bank, Gurgaon. The same is being handed over to her under acknowledgement of receipt.
(2.) She is duly identified by her counsel.;


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