PRANAV SHAH Vs. SHALBY LTD
LAWS(NCLT)-2017-10-310
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 27,2017

Pranav Shah Appellant
VERSUS
Shalby Ltd Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Nandish Chudgar with Learned Advocate Mr. Raheel patel i/b Nanavati Associates present for Operational Creditor/ Original Petitioner. Learned Advocate Mr. Gursharansingh Virk present for Original Respondent.
(2.) Rejoinder filed.
(3.) At request of Learned Counsel for both sides on the ground that they are making some efforts for settlement.;


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