AMBAB INFO TECH PVT LTD Vs. NDTV ETHNIC RETAIL LTD
LAWS(NCLT)-2017-10-281
NATIONAL COMPANY LAW TRIBUNAL
Decided on October 24,2017

Ambab Info Tech Pvt Ltd Appellant
VERSUS
Ndtv Ethnic Retail Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that on account of delay in filing reply, rejoinder could not be filed and seeks one week's time to file rejoinder.
(2.) Let the rejoinder be filed within a week with a copy in advance to the Counsel opposite. List for arguments on 13th November, 2017.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.