MEENU CHOPRA Vs. INNOVATIVE INFRADEVELOPERS PVT LTD
LAWS(NCLT)-2018-1-554
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 11,2018

Meenu Chopra Appellant
VERSUS
Innovative Infradevelopers Pvt Ltd Respondents

JUDGEMENT

- (1.) Respondent has filed reply and also an application under Section 8 of the Arbitration and Conciliation Act, 1996.
(2.) Learned Counsel for the petitioner seeks and is granted one week's time to file rejoinder and reply to the application.
(3.) Let rejoinder and the reply to the application be filed within a week with a copy in advance to the Counsel for the respondent.;


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