BANK OF MAHARASHTRA Vs. AMRAPALI LEISURE VALLEY DEVELOPERS PVT LTD
LAWS(NCLT)-2018-1-744
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 22,2018

BANK OF MAHARASHTRA Appellant
VERSUS
Amrapali Leisure Valley Developers Pvt Ltd Respondents

JUDGEMENT

- (1.) Notice to show cause for 30th January, 2018 to the respondents be issued as to why this application be not admitted.
(2.) A copy of the paper book shall also be served on Mr. Alok Aggarwal, Advocate, who ordinarily appear, within two days.
(3.) List the matter on 30th January, 2018.;


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