IN RE Vs. NAOVARRIS FASHION TRADING PVT LTD
LAWS(NCLT)-2017-12-960
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

IN RE Appellant
VERSUS
Naovarris Fashion Trading Pvt Ltd Respondents

JUDGEMENT

M.M. Kumar, Member - (1.) The certificate of the auditor in terms of proviso to Section 230(7) and under Section 230 (5) as may be applicable, has not been filed.
(2.) Learned counsel for the petitioner requests and is granted two weeks' time to do the needful. List for further consideration on 25.01.2018.;


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