RELIANCE COMMERCIAL FINANCE LTD Vs. PRIME CARS PVT LTD
LAWS(NCLT)-2017-8-342
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 18,2017

Reliance Commercial Finance Ltd Appellant
VERSUS
PRIME CARS PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Jaimin Dave present for Financial Creditor/ Applicant. None present for Respondent. Proof of service of dispatch of copy of application on Respondent filed. Applicant is directed to serve notice of date of hearing along with copy of order and file proof of service.
(2.) List the matter on 28.08.2017 for objections of Respondent and for hearing before admission.;


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