INDABULLS HOUSING FINANCE LTD Vs. FORGING PVT LTD
LAWS(NCLT)-2017-11-69
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 07,2017

INDABULLS HOUSING FINANCE LTD Appellant
VERSUS
FORGING PVT LTD Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent requests for 10 days' time to file reply. Let the reply be filed on or before 7th November, 2017 with a copy in advance to the Counsel for the petitioner.
(2.) Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite. List for arguments on 30th November, 2017.;


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