VINITHA ASSOCIATES LTD Vs. VASAVI HOUSING INFRASTRUCTURE LTD
LAWS(NCLT)-2018-1-480
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

Vinitha Associates Ltd Appellant
VERSUS
Vasavi Housing Infrastructure Ltd Respondents

JUDGEMENT

- (1.) Irp present. Counsels representing the petitioner and the respondent are present. The IRP is directed to furnish the required details including Form-1 to the respondent. Counsel for the respondent undertakes to extend all cooperation in furnishing necessary information required by the IRP within two weeks. Hence, the CA is disposed of.;


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