PREETY SHARMA & ANR Vs. ENTERTAINMENT CITY LTD
LAWS(NCLT)-2017-12-99
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 06,2017

PREETY SHARMA And ANR Appellant
VERSUS
ENTERTAINMENT CITY LTD Respondents

JUDGEMENT

M.M. Kumar, Member - (1.) Learned Counsel for the respondent requests for some time to file reply. Let reply be filed within 10 days with a copy in advance to the Counsel for the petitioner.
(2.) Rejoinder, if any, be filed within 5 days thereafter with a copy in advance to the Counsel opposite. List for arguments on 8th January, 2018.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.