USHA HOLDING LLC Vs. ATUL BHATARA
LAWS(NCLT)-2017-7-276
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 21,2017

USHA HOLDING LLC Appellant
VERSUS
ATUL BHATARA Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner is present and represents that in compliance with the direction dated 10.07.2017 to send a copy of the order of this Hon'ble Principal Bench to other side.
(2.) The same has been duly dispatched. Ms. Rekha Diwedi, records her appearance on behalf of the respondent company and seeks some time for filing reply and also represents .
(3.) That the petitioner mayldirected to servejthe petition along with annexures in order to enable to file the reply.;


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