JUDGEMENT
-
(1.) Counsels for both the parties are present. Counsel for the Corporate Debtor submitted that they are engaged in making arrangement of selling the properties in order to generate revenue and prayed for two weeks' time to submit one D.D. as part payment to show bona-fide by the next date of hearing. Put up on 27.10.2017 at 10.30 A.M.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.