KOTAK MAHINDRA BANK LTD Vs. MAHESHWAR VANIJYA PVT LTD
LAWS(NCLT)-2017-11-736
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 24,2017

KOTAK MAHINDRA BANK LTD Appellant
VERSUS
Maheshwar Vanijya Pvt Ltd Respondents

JUDGEMENT

- (1.) None responded from either side. By our order dated 23/03/2017 and 15/05/2017 petitioner was directed to file two additional copies of the petition.Till date they have not complied with the said orders. Petition is dismissed in default of the petitioner.;


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