K BABU Vs. MARS CONSORTIUM INFRA PVT LTD
LAWS(NCLT)-2017-6-102
NATIONAL COMPANY LAW TRIBUNAL
Decided on June 23,2017

K BABU Appellant
VERSUS
MARS CONSORTIUM INFRA PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for Petitioner called but absent. Counsel for Respondent present and stated that the matter has been settled between the parties and sought time for filing memo in this regard. At request, time is enlarged. Put up on 04.07.2017.;


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