IN RE Vs. VALECHA ENGINEERING LIMITED AND ORS
LAWS(NCLT)-2017-10-391
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 16,2017

IN RE Appellant
VERSUS
VALECHA ENGINEERING LIMITED AND ORS Respondents

JUDGEMENT

- (1.) Application No. 336 and 77 others of 2017 The Learned Representatives of both the sides are present.
(2.) These are the Applications under section 74(2) for repayment of the deposits accepted by the Respondent Company.
(3.) We have heard both the sides and also perused and ordered in the past in the case of this Respondent Company by NCLT Mumbai dated 20.12.2016 to prove the bonafides.;


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