INDEX AIR PRODUCTS PVT LIMITED Vs. TWENTY FIRST CENTURY WIRE RODS LIMITED
LAWS(NCLT)-2017-7-477
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 07,2017

Index Air Products Pvt Limited Appellant
VERSUS
TWENTY FIRST CENTURY WIRE RODS LIMITED Respondents

JUDGEMENT

- (1.) Learned Counsel for the parties are present. Ld. Counsel for the petitioner represents that copy of the reply has already been filed on 05.7.2017 and hence, a short period may be given to file the rejoinder.
(2.) Rejoinder be filed within a period of three days and the matter be listed for hearing on 11.7.2017.;


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