S R CONSTRUCTIONS Vs. INTERNATIONAL RECREATION & AMUSEMENT LTD
LAWS(NCLT)-2017-10-303
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 26,2017

S R CONSTRUCTIONS Appellant
VERSUS
International Recreation And Amusement Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the IRP states that a copy of the affidavit for payment of insolvency process has been given to the Counsel for the respondent and the same shall be filed in the Registry.
(2.) Learned Counsel for the respondent states that the bills shall be verified and if necessary, the respondent shall file reply within a week. List for arguments on 8th November, 2017.;


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