NARMADA CONSTRUCTION (INDORE) PVT LTD Vs. AGROH INFRASTRUCTURE DEVELOPER PVT LTD
LAWS(NCLT)-2017-11-101
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 09,2017

NARMADA CONSTRUCTION (INDORE) PVT LTD Appellant
VERSUS
AGROH INFRASTRUCTURE DEVELOPER PVT LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) None present for Operational Creditor/ Petitioner. None present for Respondent. Caveat no. 16/2017 filed by Corporate Debtor M.s Agroh Infrastructure but none present for caveator.
(2.) Petitioner is directed to serve notice of date of hearing on corporate debtor along with Copy of order and file proof of service.
(3.) List the matter on 16.11.2017 for objections of Respondent and for hearing before i admission.;


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