N JOHNSON ENGINEERS PVT LTD Vs. GREAT INDIA NAUTANKI CO PVT LTD
LAWS(NCLT)-2017-5-35
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 09,2017

N JOHNSON ENGINEERS PVT LTD Appellant
VERSUS
GREAT INDIA NAUTANKI CO PVT LTD Respondents

JUDGEMENT

M. M. Kumar, Member - (1.) Learned counsel for the parties have jointly stated that amicable settlement is likely to be reached. However, respondent has not filed reply and the same shall be filed before the next date of hearing. List on 15.05.2017 In the meanwhile, if no settlement is reached the matter shall be heard on the adjourned date.;


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