AHULWALIA CONTRACTS (INDIA) LTD Vs. ASCOT HOTELS AND RESORTS PVT LTD
LAWS(NCLT)-2017-9-41
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 05,2017

AHULWALIA CONTRACTS (INDIA) LTD Appellant
VERSUS
ASCOT HOTELS AND RESORTS PVT LTD Respondents

JUDGEMENT

- (1.) Learned counsel for the respondent applies for some time to file reply to the petition. Let a reply be filed within a week with a copy in advance to the taarnfeel counsel for the petitioner.
(2.) Rejoinder, if any, be Tiled within three days thereafter with a copy in advance to the learned counsel for the respondent. List for further consideration on 20.09.2017.;


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