PAUNDRA ENTERPRISES PVT LTD Vs. HCL SERVICES LIMITED
LAWS(NCLT)-2017-9-225
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 13,2017

PAUNDRA ENTERPRISES PVT LTD Appellant
VERSUS
HCL SERVICES LIMITED Respondents

JUDGEMENT

R. Varadharajan, Member - (1.) Learned Counsel for the Parties are present. At the request of the Learned Counsel for the petitioner, five days' time is granted for filing rejoinder to the reply filed by the respondent.
(2.) Post the matter for arguments on 20th September 2017.;


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