SANGHVI MOVERS LIMITED Vs. LEPTION PROJECTS PVT LTD
LAWS(NCLT)-2017-12-359
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

SANGHVI MOVERS LIMITED Appellant
VERSUS
Leption Projects Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioner has stated that notice under Section 8 of IBC was duly sent as has been deposed in the affidavit filed on 14.12.2017.
(2.) Notice to show cause for 16th January, 2018 to the respondents be issued as to why this petition be not admitted. Process dasti. List the matter on 16th January, 2018,;


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