SANGHVI MOVERS LTD Vs. S V SUGARS MILLS LTD
LAWS(NCLT)-2017-11-471
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 14,2017

Sanghvi Movers Ltd Appellant
VERSUS
S V Sugars Mills Ltd Respondents

JUDGEMENT

- (1.) Matter is called. No representation on behalf of the Petitioner. As seen from the order dated 10.10.2017, there was no appearance on behalf of the Petitioner. It appears that the Petitioner is not interested to pursue the matter. Therefore, the petition is dismissed in default.;


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