BAKUL KESHAV LAL CHANDARIA Vs. CESC LIMITED
LAWS(NCLT)-2017-12-415
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 13,2017

Bakul Keshav Lal Chandaria Appellant
VERSUS
CESC LIMITED Respondents

JUDGEMENT

- (1.) Ld. Counsel for the petitioner and the respondent are present I.A. No. 74/2016 has been filed by Shri Sudhir Kumar Mulji Shah for impleadment.
(2.) Ld. Counsel for the applicant has stated that in the light of the order dated 06/10/2016 of this Tribunal, he wants to withdraw this I.A. Prayer is allowed. I.A. No. 74/2016 is dismissed as withdrawn.
(3.) Pleadings are complete. Both the parties are directed to file written submissions within 3 weeks with a copy in advance to the opposite parties. List it on 14/02/2018 for hearing.;


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