CHIRAG TEXTILES Vs. ABHI-ASMI INTERNATIONAL PVT LTD
LAWS(NCLT)-2018-1-233
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

CHIRAG TEXTILES Appellant
VERSUS
ABHI-ASMI INTERNATIONAL PVT LTD Respondents

JUDGEMENT

- (1.) The affidavit of service is taken on record.
(2.) Notice to show cause to the respondent returnable on 18.01.2018 be issued as to why the petition be not admitted triggering the insolvency process.
(3.) List for further consideration on 18.01.2018.;


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