PHOENIX GLOBAL DMCC Vs. A&A INTERNATIONAL TRADING PVT LTD
LAWS(NCLT)-2017-5-306
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 31,2017

PHOENIX GLOBAL DMCC Appellant
VERSUS
AAndA INTERNATIONAL TRADING PVT LTD Respondents

JUDGEMENT

- (1.) Counsel for petitioner present. Counsel for respondent also present. Counsel for respondent prays time to make written submissions. At request, time is extended. Put up on 06.06.2017 at 02.30 P.M.;


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