IFCI LIMITED Vs. HYDRIC FARM INPUTS LIMITED

LAWS(NCLT)-2018-1-2

NATIONAL COMPANY LAW TRIBUNAL

Decided on January 08,2018

IFCI LIMITED Appellant

VERSUS

Hydric Farm Inputs Limited Respondents

JUDGEMENT

M.M. Kumar, member - (1.) Even on the second call, no one has put in appearance. In the interest of justice, hearing is deferred to 25th January, 2018.;

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