BMW INDIA FINANCIAL SERVICES PVT LTD Vs. PARSOLI MOTOR WORKS PVT LTD
LAWS(NCLT)-2017-12-414
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 13,2017

BMW INDIA FINANCIAL SERVICES PVT LTD Appellant
VERSUS
PARSOLI MOTOR WORKS PVT LTD Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) Learned Advocate Mr. A S Vakil present for Financial Creditor/Petitioner. Learned Advocate Mr. Arjun Sheth present for Respondent. Further affidavit filed by Respondent with a copy to the petitioner.
(2.) Learned Counsel appearing for petitioner submitted that the copy has been served upon him yesterday evening.
(3.) Hence, they need some time to obtain instruction from the petitioner. Petitioner further prayed for leave to file rejoinder, if any with a copy to the Respondent well in advance. Hence, requested for some other day.;


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