IN RE Vs. TSF LIMITED
LAWS(NCLT)-2017-11-673
NATIONAL COMPANY LAW TRIBUNAL
Decided on
November 22,2017
IN RE
Appellant
VERSUS
Tsf Limited
Respondents
JUDGEMENT
-
(1.) No one is present.
(2.) Petition is dismissed for default of the petitioner.;
(2.) Petition is dismissed for default of the petitioner.;
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