IDBI CAPITAL MARKETS & SECURITIES LIMITED Vs. GOENKA DIAMOND AND JEWELS LIMITED
LAWS(NCLT)-2017-7-385
NATIONAL COMPANY LAW TRIBUNAL
Decided on
July 26,2017
Idbi Capital Markets And Securities Limited
Appellant
VERSUS
Goenka Diamond And Jewels Limited
Respondents
JUDGEMENT
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(1.) Issue notice to show cause to the respondent why the petition be not admitted. The petitioner shall deposit adequate number of copies of the paper book with the registry and shall also serve the notice dasti on the respondent. List on 29.08.2017.;
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