CAPITAL FIRST LTD Vs. SURGE MEDIA PVT LTD & ANR
LAWS(NCLT)-2017-5-210
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 23,2017

Capital First Ltd Appellant
VERSUS
SURGE MEDIA PVT LTD And ANR Respondents

JUDGEMENT

Shiv Ram Bairwa, J. - (1.) The counsel for the petitioner has sought two weeks time to file compliance affidavit in terms of notification No. G.S. R 1119 (E) dated 7.12.2016 and affidavit of service in term of rule 4 (3) of the Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016.
(2.) List the matter on 10.07.2017.;


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