OM SAI RAM ELECTRIC COMPANY Vs. AMRAPALI PRINCELY PVT LTD
LAWS(NCLT)-2018-1-288
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 10,2018

Om Sai Ram Electric Company Appellant
VERSUS
Amrapali Princely Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent states that reply shall be filed today in the registry and a copy thereof, shall be furnished to the Counsel for the petitioner. Rejoinder, if any, be filed within 5 days with a copy in advance to the Counsel opposite. List for arguments on 15th January, 2018.;


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