ASSET RECONSTRUCTION COMPANY (INDIA) LTD Vs. NEESA LEISURE LTD
LAWS(NCLT)-2017-10-242
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 11,2017

Asset Reconstruction Company (India) Ltd Appellant
VERSUS
NEESA LEISURE LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Senior Advocate Mr. Navin Pahwa with Learned Advocate Ms. Natasha Sutaria present for Petitioner / Financial Creditor. None present for Respondent.
(2.) Proof of service of copy of Application on Respondent filed.
(3.) Learned Counsel for Petitioner represented that winding up petition is pending before Hon'ble High of Gujarat against the Corporate debtor.;


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