VISHAL SUNEJA Vs. AFFINITY BEAUTY SALON PVT LTD
LAWS(NCLT)-2017-11-234
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 30,2017

Vishal Suneja Appellant
VERSUS
Affinity Beauty Salon Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the parties are present. The Id. Counsel for the corporate debtor represents that reply could not be filed. In the circumstances it is requested that some time may be granted. Grant of time is not opposed by the Id. Counsel appearing for the financial creditor. Taking into consideration let the matter be posted on 11.12.2017 failing the filing of reply the proceedings will be conducted ex-oarte.;


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