KEI INDUSTRIES LTD Vs. NISH TECHNO PROJECTS PVT LTD
LAWS(NCLT)-2018-1-339
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 12,2018

KEI INDUSTRIES LTD Appellant
VERSUS
Nish Techno Projects Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Advocate Ms. Priyanka Ghorawat i/b Kohli & Sobti present for Operational Creditor/Petitioner.
(2.) 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.
(3.) Petitioner is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment and file proof of service. Registry is directed to serve notice of date of hearing on Respondent along with copy of order under acknowledgment.;


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