IN RE Vs. VEESONS ENERGY SYSTEMS PVT LTD
LAWS(NCLT)-2017-9-103
NATIONAL COMPANY LAW TRIBUNAL
Decided on
September 01,2017
IN RE
Appellant
VERSUS
Veesons Energy Systems Pvt Ltd
Respondents
JUDGEMENT
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(1.) Counsel for the Applicant present. Counsel for the Financial Creditor present. Counsel for the petitioner prayed for time for making submissions. Put up on 12.09.2017 at 10.30 A.M.;
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