DEEP CONSTRUCTIONS CO Vs. BALAJI HEAVY LIFTERS PVT LTD
LAWS(NCLT)-2017-11-280
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 16,2017

Deep Constructions Co Appellant
VERSUS
BALAJI HEAVY LIFTERS PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Shashvata Shukla i/b Learned Advocate Mr. Sharvil Majmudar present for Operational Creditor/Petitioner. None present for Respondent.
(2.) Proof of dispatch of copy of application on Respondent filed.
(3.) Petitioner shall file proof of service of copy of application on Respondent. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.;


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