CMI ENERGY INDIA PVT LTD Vs. EASUN REYROLLE LIMITED
LAWS(NCLT)-2017-9-223
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 13,2017

CMI ENERGY INDIA PVT LTD Appellant
VERSUS
Easun Reyrolle Limited Respondents

JUDGEMENT

K Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Counsel for respondent prayed time stating that the senior eounsel could not attend before the Adjudicating Authority as he is held up in the High Court of Madurai. Time extended at request. put up on 18.09.2017 at 10.30 A.M.;


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