IN RE Vs. USHA HOLDING LLC AND ATUL BHATARA
LAWS(NCLT)-2017-9-46
NATIONAL COMPANY LAW TRIBUNAL
Decided on
September 05,2017
IN RE
Appellant
VERSUS
USHA HOLDING LLC AND ATUL BHATARA
Respondents
JUDGEMENT
-
(1.) Part heard for 12.09,2017.
(2.) In the meanwhile, learned counsel for the parties may file additional supplementary written submissions.;
(2.) In the meanwhile, learned counsel for the parties may file additional supplementary written submissions.;
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