N NAGARAJAN Vs. AUROMIRA BIOPOWER INDIA PVT LTD
LAWS(NCLT)-2017-8-259
NATIONAL COMPANY LAW TRIBUNAL
Decided on August 11,2017

N NAGARAJAN Appellant
VERSUS
Auromira Biopower India Pvt Ltd Respondents

JUDGEMENT

K. Anantha Padmanabha Swamy, Member - (1.) Counsels for both the parties are present. Counsel for Respondent submitted that holding Company of the Respondent is under insolvency process.
(2.) At request, for making submission by both the Counsels, time is extended. Put up on 30.08.2017 at 10.30 A.M.;


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