MEENU CHOPRA Vs. INNOVATIVE INFRADEVELOPERS PVT LTD
LAWS(NCLT)-2017-12-29
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 04,2017

Meenu Chopra Appellant
VERSUS
Innovative Infradevelopers Pvt Ltd Respondents

JUDGEMENT

M M Kumar, Member - (1.) Learned Counsel for the respondent applies for short adjournment to enable him to file reply. Let reply be filed within 10 days with a copy in advance to the counsel for the petitioner. Rejoinder, if any, be filed within a week thereafter with a copy in advance to the Counsel opposite. List for arguments on 11th January, 2018.;


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