MOBME WIRELESS SOLUTIONS LTD Vs. BHASH SOFTWARE LABS PVT LTD
LAWS(NCLT)-2017-11-8
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 02,2017

Mobme Wireless Solutions Ltd Appellant
VERSUS
Bhash Software Labs Pvt Ltd Respondents

JUDGEMENT

- (1.) Counsel for the Operational Creditor present. Counsel for the IRP also present. Both the Counsels are directed to sort out the issue of payment of the remuneration to the IRP by mutual consent. Put up on 13.11.2017 at 10.30 A.M.;


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