IN RE Vs. DIAMOND LEASING & FINANCE LTD AND ORS
LAWS(NCLT)-2017-9-342
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 08,2017

IN RE Appellant
VERSUS
Diamond Leasing And Finance Ltd And Ors Respondents

JUDGEMENT

R.P. Nagrath, Member - (1.) Learned counsel for the petitioners submits that in the Appeal No. CAPP-4/2017 filed by the petitioner companies in the Hon'ble Punjab and Haryana High Court, Chandigarh, the scheme has been sanctioned. Therefore, the instant petition becomes infructuous and may be disposed of. Ordered accordingly.;


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