IN RE Vs. AMIT SPINNING INDUSTRIES LTD

LAWS(NCLT)-2017-7-81

NATIONAL COMPANY LAW TRIBUNAL

Decided on July 13,2017

IN RE Appellant

VERSUS

AMIT SPINNING INDUSTRIES LTD Respondents

- (1.) Learned Counsel for the respondent applies for a short adjournment. List the matter on 19th July, 2017.;