JUDGEMENT
-
(1.) The petitioners have put in appearance through their counsel Mr. Naveen Thakkar.
(2.) The respondents are also present through their authorized representative. To come up for final disposal on 26th July 2017. Reply, if any, be filed by the Corporate Debtor within 2 days.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.