M Y AGRO PVT LTD Vs. AMIRA PURE FOODS PVT LTD
LAWS(NCLT)-2017-7-321
NATIONAL COMPANY LAW TRIBUNAL
Decided on July 24,2017

M Y AGRO PVT LTD Appellant
VERSUS
AMIRA PURE FOODS PVT LTD Respondents

JUDGEMENT

- (1.) The respondents have put in appearance through their counsel Mr. Simran Jyot Singh Khandpur. The complete paper book has been supplied to him in Court. Let reply, if any, be filed by the next date of hearing. Learned counsel for the petitioner submits that he is also taking steps to remove certain objections. Same be filed after copies have been supplied to the opposite counsel. To come up for final disposal on 31st July 2017.;


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