SHREE BALAJI ENGINEERS Vs. ASIA MOTORWORKS LTD
LAWS(NCLT)-2017-12-273
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

Shree Balaji Engineers Appellant
VERSUS
ASIA MOTORWORKS LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Tirth Nayak present for Operational Creditor/Petitioner. Learned Advocate Mr. Nandish Chudgar with Learned Advocate Mr. Raheel Patel i/b Nanavati Associates present for Respondent.
(2.) At request of learned Counsel for both parties on ground that settlement talk is going on and part payments have been made. List the matter on 09.01.2017.;


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