SERENA CHEMICALS Vs. SHIPRA AGRICHEM PVT LTD
LAWS(NCLT)-2018-1-298
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 11,2018

Serena Chemicals Appellant
VERSUS
Shipra Agrichem Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Advocate Mr. Sudhakar Joshi with Learned Advocate Mr. Chaitanya Joshi present for Operational Creditor/Petitioner. None present for Respondent. Proof of dispatch of copy of petition on Respondent filed. Petitioner shall file proof of service of copy of petition on Respondent.
(2.) Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service.
(3.) Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.;


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