IN RE Vs. THIRUPUR SURYA HITECH APPAREL PVT LTD
LAWS(NCLT)-2017-6-57
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 12,2017

IN RE Appellant
VERSUS
THIRUPUR SURYA HITECH APPAREL PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for the petitioner present. At this stage, Ms. Ambli Menon caused appearance on behalf of the petitioner and filed change of Vakalat and submitted that since there is change of Vakalat, she prayed for time. Sr. Counsel for objectors also filed Vakalat and one affidavit in opposition as lead banker for financial creditor. Counsel causing appearance on behalf of the petitioner was directed on 5.6.2017 to remove the defects, if any, within 7 days. The same may be done before the next date of hearing. The matter is posted for final arguments on 14.6.2017. Put up on 14.06.2017 at 02.30 P.M.;


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