CHIMANLAL RAMJI SAVLA AND ORS Vs. FLAGSHIP REALTY PVT LTD AND ORS
LAWS(NCLT)-2017-11-560
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

CHIMANLAL RAMJI SAVLA AND ORS Appellant
VERSUS
FLAGSHIP REALTY PVT LTD AND ORS Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Mr. A.K. Mylsamy with Learned Advocate Mr. Aravindh S. with Learned Advocate Ms. Natasha Sutaria present for Applicant. Learned Senior Advocate Mr. Saurabh Soparkar with Learned Advocate Mr. Kunal Vaishnav present for Respondents No. land 3 in IA 374/2017.
(2.) Ia 374/2017 is filed by original petitioner to bring the LRS of deceased R-8 on record. It is stated that R-8 left behind R-9, R-10 who are his son and another daughter by name Smt. Rashmi Navin Dedhia.
(3.) R-9 and R-10 already on record. They are treated as LRS of R-8.;


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