CMI ENERGY INDIA PVT LTD Vs. EASUN REYROLLE LIMITED
LAWS(NCLT)-2017-8-87
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 08,2017

CMI ENERGY INDIA PVT LTD Appellant
VERSUS
Easun Reyrolle Limited Respondents

JUDGEMENT

K Anantha Padmanabha Swamy, Member - (1.) Counsel representing both the parties are present. Connsei for respondent prayed time for making submissions as the senior counsel could not appear before the Tribunal due to personal inconvenience. Time extended at request. Put up on 10.08.2017 at 10.30 A.M.;


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