IN RE Vs. USHA HOLDING LLC

LAWS(NCLT)-2017-7-74

NATIONAL COMPANY LAW TRIBUNAL

Decided on July 10,2017

IN RE Appellant

VERSUS

USHA HOLDING LLC Respondents

- (1.) Issue notice to show cause to the respondent why the petition be not admitted. Process dasti as well. List on 21.07.2017.;