KAMLESH KALIDAS SHAH Vs. BALRAMPUR CHINI MILLS LTD

LAWS(NCLT)-2018-1-44

NATIONAL COMPANY LAW TRIBUNAL

Decided on January 01,2018

Kamlesh Kalidas Shah Appellant

VERSUS

BALRAMPUR CHINI MILLS LTD Respondents

- (1.) No one responds from the petitioner's side. Ld. Counsel for the respondent is present. Petition is dismissed for default of the petitioner.;