ARVIND BHARDWAJ & ANR Vs. ABW INFRASTRUCTURE LTD
LAWS(NCLT)-2017-12-341
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

Arvind Bhardwaj And Anr Appellant
VERSUS
Abw Infrastructure Ltd Respondents

JUDGEMENT

- (1.) The order dated 07.12.2017 has been complied with and the list of additional documents is taken on record.
(2.) Notice to show cause to the respondent returnable on 18.01.2018 be issued as to why the petition be not admitted triggering the insolvency process. List for further consideration on 18.01.2018.;


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