AHULWALIA CONTRACTS (INDIA) PVT LTD Vs. ASCOT INNES PVT LTD
LAWS(NCLT)-2017-9-324
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 05,2017

Ahulwalia Contracts (India) Pvt Ltd Appellant
VERSUS
Ascot Innes Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the respondent applies for some time to file reply to the petition, Let a reply be filed within a week with a copy in advance to the learned counsel for the petitioner. Rejoinder, if any, be filed within three days thereafter with a copy in advance to the learned counsel for the respondent.
(2.) List for further consideration on 20.09.2017.;


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