DEEP CONSTRUCTIONS CO Vs. BALAJI HEAVY LIFTERS PVT LTD
LAWS(NCLT)-2017-12-859
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 15,2017

Deep Constructions Co Appellant
VERSUS
BALAJI HEAVY LIFTERS PVT LTD Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned Advocate Mr. Sharvil Majmudar with Learned Advocate Mr. Shashvata Shukla present for operational Creditor/Petitioner.
(2.) Learned Advocate Mr. Urvesh Gor i/b Learned Advocate Mr. Vishwas Shah present for Respondent. Petitioner filed bank certificate in compliance of the order dated 05.12.2017.
(3.) Learned lawyer appearing for Respondent submitted that he has received the copy today in the morning. Hence he requires some time to obtain necessary instructions from his client. Hence requested for some time.;


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