MONA AGGARWAL & ORS Vs. GHAZIABAD ENGINEERING CO LTD
LAWS(NCLT)-2017-5-85
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 11,2017

MONA AGGARWAL And ORS Appellant
VERSUS
GHAZIABAD ENGINEERING CO LTD Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned counsel for the petitioner undertakes to file two sets of paper book and also complied with Rules known as Insolvency & Bankruptcy (Application to Adjudicating Authority) Rules, 2016 and the Rules known as Companies (Transfer of Pending Proceedings) Rules, 2016. Let the needful be done with a copy in advance to the other side within three weeks.
(2.) List for arguments on 14.07.2017.;


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