G R INFRAPROJECTS LTD Vs. B R CONSTRUCTION
LAWS(NCLT)-2017-12-304
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 12,2017

G R INFRAPROJECTS LTD Appellant
VERSUS
B R CONSTRUCTION Respondents

JUDGEMENT

- (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Ritu Shah present for Applicant/ Respondent. Learned Advocate Mr. Susshil Daga with Learned Advocate Mr. Vivek Gurnani present for Respondent/ Operational Creditor i in IA 402/2017.
(2.) This application is filed by the Corporate Debtor seeking permission to receive additional affidavit.
(3.) Learned Counsel appearing for operational creditor opposing the same that it does not relate to the claims referred to in the petition filed under section 9 of the code and it is not a relevant fact.;


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