MUSSADI LAL KISHAN LAL Vs. RAM DEV INT LTD
LAWS(NCLT)-2017-10-97
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 23,2017

MUSSADI LAL KISHAN LAL Appellant
VERSUS
RAM DEV INT LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that substituted service has been effected and the affidavit to that effect shall be filed today itself. List for arguments on 8th November, 2017.;


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