FUTURISTIC MARKETING SOLUTIONS Vs. SHREE RAM MULTI-TECH LTD
LAWS(NCLT)-2017-7-260
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 19,2017

FUTURISTIC MARKETING SOLUTIONS Appellant
VERSUS
SHREE RAM MULTI-TECH LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Aayog Doshi i/b Learned Advocate Ms. Tanaya Shah present for Operational Creditor/ Applicant. Learned Advocate Mr. Monaal Davawala with Learned Advocate Mr. Ramubhai Patel present for Respondent.
(2.) Learned Counsel for Respondent reported for ready. Applicant Counsel sent a letter for adjournment stating that due to unavoidable personal difficulty she is not able to attend today before this Tribunal and make a request for adjournment.
(3.) List the matter on 21.07.2017 as last chance for hearing.;


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