IN RE Vs. DON CONSTRUCTION CHEMICALS I LTD
LAWS(NCLT)-2018-1-583
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 23,2018

IN RE Appellant
VERSUS
Don Construction Chemicals I Ltd Respondents

JUDGEMENT

- (1.) Pcs representing the applicant present. Heard the PCS. Considering the request of the applicant, time is enlarged for compliance to be made before 09.02.2018. With the above observations, the CA is disposed of.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.