SANJIV GOYAL Vs. ANTONY PROJECTS PVT LTD
LAWS(NCLT)-2017-5-321
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 31,2017

Sanjiv Goyal Appellant
VERSUS
Antony Projects Pvt Ltd Respondents

JUDGEMENT

- (1.) P.R.Balasubramanian, Counsel for applicant present. Counsel for applicant is directed to provide copies of the application and other documents to the corporate debtor and to file an affidavit to the effect that there is no notice of dispute given by the corporate debtor regarding the unpaid operational debt. The matter is posted for hearing. Put up on 05.06.2017 at 02.30 P.M.;


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