NIRMA INDUSTRIES PVT LTD Vs. ARDOR GLOBAL PVT LTD
LAWS(NCLT)-2017-7-24
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 05,2017

NIRMA INDUSTRIES PVT LTD Appellant
VERSUS
ARDOR GLOBAL PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Nandish Chudgar with Learned Advocate Mr. Kunal Vyas i/b Nanavati Associates present for Operational Creditor/ Petitioner.
(2.) Learned Advocate Mr. Arjun Sheth present for Respondent/ Corporate Debtor. Learned Advocate Mr. Arjun Sheth filed Vakalatnama for Corporate Debtor/ Respondent. Respondent Counsel wants to file objections.
(3.) Respondent shall file objection if any on or before 10.07.2017 after serving a copy in advance to the Petitioner. For objections and hearing, list the matter on 11.07.2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.