BALAJI TIMBER DEPOT Vs. QUETZEL FURNITURE SYSTEMS PVT LTD
LAWS(NCLT)-2017-12-109
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 07,2017

BALAJI TIMBER DEPOT Appellant
VERSUS
QUETZEL FURNITURE SYSTEMS PVT LTD Respondents

JUDGEMENT

- (1.) Pcs for petitioner is present.
(2.) Today, PCS has filed a memo of compliance. Petitioner is operational creditor.
(3.) Both the Directors of the corporate debtor company are present today. They have filed a memo admitting the liability and also committing default.;


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