KEI INDUSTRIES LTD Vs. SHIPRA INFRAPROJECT PVT LTD
LAWS(NCLT)-2017-5-222
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 24,2017

KEI INDUSTRIES LTD Appellant
VERSUS
SHIPRA INFRAPROJECT PVT LTD Respondents

JUDGEMENT

- (1.) Notice be effected on the respondent returnable on 31sl May 2017. Dasti. In the mean time, the petitioner shall also file affidavit complie with the requirements of Section 9(3) C of IBC, 2016.;


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