SACHIN SUBHASHCHANDRA MULAY Vs. WIND WORLD (INDIA) LTD
LAWS(NCLT)-2018-1-316
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 11,2018

Sachin Subhashchandra Mulay Appellant
VERSUS
WIND WORLD (INDIA) LTD Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Pratik Thakkar present for Operational Creditor/Petitioner. None present for Respondent. Proof of service of copy of petition on Respondent filed. Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment. Respondent shall file its objections, if any, serving a copy in advance to petitioner. List the matter on 22.01.2018 for objection of Respondent, if any, and for hearing before admission.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.