TV18 BROADCAST LTD Vs. AMARPALI MEDIA VISION PVT LTD
LAWS(NCLT)-2017-5-101
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 12,2017

TV18 BROADCAST LTD Appellant
VERSUS
AMARPALI MEDIA VISION PVT LTD Respondents

JUDGEMENT

M M Kumar, Member - (1.) A copy of the petition has been handed over to the learned counsel for the respondent who seeks and is granted four days' time to file objection or any resolution of dispute as has been suggested by the counsel for the respondent. List on 17.05.2017.;


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