UPL LIMITED Vs. MERCHEM LIMITED
LAWS(NCLT)-2017-6-90
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 19,2017

Upl Limited Appellant
VERSUS
Merchem Limited Respondents

JUDGEMENT

- (1.) Counsel for both the parties present. Counsel for the respondent prayed time for filing the schedule of payments as they intend to settle the matter by making payment of the outstanding debt. At the request, time is enlarged. Put up on 03.07.2017 at 02.30 P.M.;


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