IN RE Vs. BALVIEW INFRATRADE LIMITED & ORS

LAWS(NCLT)-2017-11-532

NATIONAL COMPANY LAW TRIBUNAL

Decided on November 16,2017

IN RE Appellant

VERSUS

Balview Infratrade Limited And Ors Respondents

- (1.) Ld. Counsel for the petitioner is present. The case is already disposed of. Hence, there is no need for any further order.;