JUDGEMENT
-
(1.) On the last date of hearing we notice that scheme for revival of the respondent company has been filed under Section 220 to 224 and the matter has been posted for hearing before the High Court today itself.
(2.) In view of the above learned counsel for the parties have made a request for adjourning the hearing for a short while. List for further consideration on 31.01.2018.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.