SIRAJ & RENU Vs. URBANEDGE HOTELS & HOLDINGS PVT LTD
LAWS(NCLT)-2018-1-253
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 09,2018

Siraj And Renu Appellant
VERSUS
Urbanedge Hotels And Holdings Pvt Ltd Respondents

JUDGEMENT

Ch. Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. Counsel for the Corporate Debtor prayed for time to file reply. At request, time is enlarged with the direction to file reply by providing copy to the other side before next date of hearing. Matter is posted for arguments. Put up on 22.01.2018 at 10.30 A.M.;


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