C GANAPATHY Vs. ARUNA HOTELS LIMITED
LAWS(NCLT)-2017-6-59
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 12,2017

C GANAPATHY Appellant
VERSUS
ARUNA HOTELS LIMITED Respondents

JUDGEMENT

- (1.) Counsel for both the parties present. Counsel for Petitioner has filed an affidavit and a certificate of Bank as per Section 9(3) (b) (c) of I&B Code, 2016.
(2.) Counsel for Respondent submitted that they intend to file an additional counter which is ready but there is a requirement of compiling the Typed Set for which he seeks time. At request, time is enlarged. Put up on 13.06.2017 at 02.30 P.M.;


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