CONTINENTAL PILING & EXCAVATION PVT LTD Vs. CLOUD 9 PROJECTS PVT LTD
LAWS(NCLT)-2017-7-43
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 06,2017

Continental Piling And Excavation Pvt Ltd Appellant
VERSUS
Cloud 9 Projects Pvt Ltd Respondents

JUDGEMENT

- (1.) Request for adjournment is being made by the respondent on the grounds that there has been a demise in the family the arguing counsel. In view of the same, adjourned to 11th July 2017. Reply of the respondents is stated to have been filed.;


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