ACPC ENTERPRISES Vs. AFFINITY BEAUTY SALON LTD

LAWS(NCLT)-2017-9-113

NATIONAL COMPANY LAW TRIBUNAL

Decided on September 14,2017

ACPC ENTERPRISES Appellant

VERSUS

AFFINITY BEAUTY SALON LTD Respondents

- (1.) On the request made on behalf of the learned Counsel for the petitioner, hearing is deferred for further consideration on 19 September, 2017.;