SRS FINANCE LTD Vs. MADHAV BULLIONS & JEWELLERS PVT LTD
LAWS(NCLT)-2018-1-713
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 17,2018

Srs Finance Ltd Appellant
VERSUS
Madhav Bullions And Jewellers Pvt Ltd Respondents

JUDGEMENT

- (1.) Learned Counsel for the respondent seeks and is granted 10 days' time to file reply with a copy in advance to the Counsel for the applicant.
(2.) Rejoinder, if any, be filed within 5 days thereafter with a copy in advance to the Counsel opposite.
(3.) List for arguments on 5th February, 2018.;


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