MUSSADI LAL KISHAN LAL Vs. RAM DEV INT LTD
LAWS(NCLT)-2017-9-231
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 13,2017

MUSSADI LAL KISHAN LAL Appellant
VERSUS
RAM DEV INT LTD Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner is present and represents lhat despite the efforts of the Operational Creditor to serve the copy o( application at its registered office address is not being successful.
(2.) In the circumstances, the petitioner is directed to file an application seeking for substituted service in . relation to the company petition. Post the matter on 19th September 2017.;


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