NARENDRA KUMAR Vs. AADINATH PROBUILD (INDIA) PVT LTD
LAWS(NCLT)-2017-12-668
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

NARENDRA KUMAR Appellant
VERSUS
Aadinath Probuild (India) Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the respondent states that a copy of the rejoinder. has not been furnished to him. Let the copy of the rejoinder be furnished to learned counsel for the respondent during the course of the day. List for further consideration on 16.01.2018.;


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