SUNIL KUMAR JAIN & ORS Vs. ABG SHIPYARD LTD & ORS
LAWS(NCLT)-2017-11-18
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 03,2017

SUNIL KUMAR JAIN And ORS Appellant
VERSUS
ABG SHIPYARD LTD And ORS Respondents

JUDGEMENT

- (1.) Learned Senior Advocate Mr, Rasesh Sanjanwala with with Learned Advocate Mr. Manan Mehta i/h Learned Advocate Mr. Paurami Sheth present for Applicant. Learned Advocate Mr. Maulik Nanavati with Learned Advocate Mr. Sunandini Nanavati & Co. present for Respondent (IRP) in IA 348/2017. Proof of dispatch of notice of date of hearing on Respondent filed.
(2.) Applicant is directed to furnish the copy of the application to Respondents and | Respondents shall file its objections, if any, within one week serving a copy in | advance to other side. List the matter on 08.11.2017.;


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