ASSET RECONSTRUCTION COMPANY (INDIA) LTD Vs. DHAR TEXTILE MILLS LTD
LAWS(NCLT)-2017-12-558
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

Asset Reconstruction Company (India) Ltd Appellant
VERSUS
Dhar Textile Mills Ltd Respondents

JUDGEMENT

- (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Ritu Shah present for Financial Creditor/Petitioner. Learned PCS Mr. Pratik Tripathi present for Respondent.
(2.) Objections filed.
(3.) At request of petitioner counsel for hearing before admission.;


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