MAGAMA FINCROP LIMITED Vs. AMARPALI INFRASTRUCTURE PVT LTD
LAWS(NCLT)-2017-8-106
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 09,2017

MAGAMA FINCROP LIMITED Appellant
VERSUS
Amarpali Infrastructure Pvt Ltd Respondents

JUDGEMENT

- (1.) Notice of the petition. Mr. Alok Agarwal, learned counsel for the respondent accepts notice. A complete set of paper book shall be handed over to him during the course of the day. Reply, if any, be filed within two weeks with a copy in advance to the learned counsel for the petitioner. List for further consideration on 04.09.2017.;


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