MAIZE PRODUCTS Vs. KHUSHI FOODS LTD
LAWS(NCLT)-2017-12-325
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 19,2017

MAIZE PRODUCTS Appellant
VERSUS
KHUSHI FOODS LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Ms. Prachiti Shah i/b Nanavati & Nanavati present for Operational Creditor/Petitioner.
(2.) None present for Respondent. Proof of dispatch of copy of petition on Respondent filed. Petitioner shall file proof of service of copy of petition on Respondent.
(3.) Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service.;


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