SRS FINANCE LIMITED Vs. MADHAV BILLIONS & JEWELLERS PVT LTD
LAWS(NCLT)-2017-12-580
NATIONAL COMPANY LAW TRIBUNAL
Decided on
December 21,2017
Srs Finance Limited
Appellant
VERSUS
Madhav Billions And Jewellers Pvt Ltd
Respondents
JUDGEMENT
M. M. Kumar, Member -
(1.) Learned Counsel has not been able to serve the respondent as per the order dated 08.12.2017 which requires Dasti Process.
(2.) One final opportunity is granted to the petitioner to serve by Dasti Process to the Respondent. List for 17th January, 2018;
(2.) One final opportunity is granted to the petitioner to serve by Dasti Process to the Respondent. List for 17th January, 2018;
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