MAICO VENTILATIONS PVT LTD Vs. ETA ENGINEERING PVT LTD
LAWS(NCLT)-2017-5-323
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 31,2017

MAICO VENTILATIONS PVT LTD Appellant
VERSUS
Eta Engineering Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsel for operational creditor present and prays time for providing copies of the application and other documents to the corporate debtor and to file an affidavit to the effect that there is no notice of dispute given by corporate debtor regarding the unpaid operational debt Counsel for corporate debtor also present. At request, time is enlarged. Put up on 08.06.2017 at 02.30 P.M.;


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