ADOR WELDING LTD Vs. PSL LTD
LAWS(NCLT)-2017-10-309
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 27,2017

Ador Welding Ltd Appellant
VERSUS
Psl Ltd Respondents

JUDGEMENT

- (1.) I I Non present for Operational Creditor/ Petitioner. None present for Respondent. i Proof of dispatch of copy of application on Respondent filed. Applicant is directed to serve notice of date of hearing along with copy of order and file roof of service. i List tie matter on 06.11.2017. for objections of Respondent and for hearing before admission.;


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