NEHAL L UPADHYAY Vs. ELECTED FACE INDIA PVT LTD & ORS
LAWS(NCLT)-2017-12-779
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 21,2017

Nehal L Upadhyay Appellant
VERSUS
Elected Face India Pvt Ltd And Ors Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) None present for Petitioner and Respondents. Registry issued noticed to petitioner and Respondents but notices could not be served and returned unserved. In spite of granting several adjournments petitioner is not attending. Hence, petition is dismissed for default. No order as to Costs.;


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