CENTRAL BANK OF INDIA Vs. MOSER BAER SOLAR LIMITED
LAWS(NCLT)-2017-8-305
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 16,2017

CENTRAL BANK OF INDIA Appellant
VERSUS
MOSER BAER SOLAR LIMITED Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner states that advance notice of the petition to the respondent was sent by speed post on 02.08.2017. However, no one has put in appearance.
(2.) Let notice to show cause be issued to the respondent returnable on 06.09.2017 as to why the petition be not admitted.
(3.) Process dasti as well.;


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