AHULWALIA CONTRACTS (INDIA) LTD Vs. ASCOT ESTATES (MANESAR) PVT LTD
LAWS(NCLT)-2017-8-191
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 10,2017

AHULWALIA CONTRACTS (INDIA) LTD Appellant
VERSUS
Ascot Estates (Manesar) Pvt Ltd Respondents

JUDGEMENT

- (1.) The bankers certificate in terms of Section 9 (3) (c) of the Companies Act is not forthcoming. Mr. Kapoor, learned ounsel for the petitioner states that the needful shall be done within seven days. List tor further consideration on 23.08.2017.;


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