ACQUISORY CONSULTING LIP Vs. BCC INFRASTRUCTURE PVT LTD
LAWS(NCLT)-2017-8-193
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 10,2017

ACQUISORY CONSULTING LIP Appellant
VERSUS
BCC INFRASTRUCTURE PVT LTD Respondents

JUDGEMENT

- (1.) Though the respondent's reply is on record, an adjournment is being prayed for on grounds that counsel who comes from Chandigarh is unable to be present. To come up on 22nd August 2017 for final arguments.;


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