RELIANCE COMMERCIAL FINANCE LTD Vs. NOBLE RESOURCING BUSINESS AND SOLUTIONS
LAWS(NCLT)-2018-1-689
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 16,2018

Reliance Commercial Finance Ltd Appellant
VERSUS
Noble Resourcing Business And Solutions Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner requests for a week's time to file rejoinder.
(2.) It is conceded that reply was received on 26.12.2017 and a copy was furnished to the Counsel for the petitioner.
(3.) Let rejoinder be filed within a week with a copy in advance to the Counsel opposite.;


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