RANI SATI HARDWARE Vs. AMRAPALI LEISURE VALLEY PVT LTD
LAWS(NCLT)-2018-1-277
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 10,2018

Rani Sati Hardware Appellant
VERSUS
Amrapali Leisure Valley Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent undertakes to file reply within a week with a copy in advance to the Counsel for the petitioner. Rejoinder, if any, be filed within 3 days thereafter with a copy in advance to the Counsel opposite. List for arguments on 25th January, 2018.;


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