IN RE Vs. DLF SOUTH POINT LTD
LAWS(NCLT)-2017-12-955
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 15,2017

IN RE Appellant
VERSUS
Dlf South Point Ltd Respondents

JUDGEMENT

- (1.) The affidavits of shareholders in support of the consent letters have not been filed. Learned counsel for the petitioner states that the needful shall be done a week before the adjourned dated. List for further consideration on 15.01.2018.;


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