SAURABH KHANNA Vs. CHD DEVELOPERS LTD & ORS
LAWS(NCLT)-2017-12-645
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

Saurabh Khanna Appellant
VERSUS
Chd Developers Ltd And Ors Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent states that parties are negotiating an amicable settlement which are being actually pursued.
(2.) Reply be filed within 10 days with a copy in advance to the counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter.
(3.) If any settlement is reached, the same may be placed on record. List for argument 11th January, 2018;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.