IN RE Vs. SALVEO LIFE SCIENCE LIMITED
LAWS(NCLT)-2018-1-464
NATIONAL COMPANY LAW TRIBUNAL
Decided on January 17,2018

IN RE Appellant
VERSUS
Salveo Life Science Limited Respondents

JUDGEMENT

- (1.) No one is present from either side. Deputy Director, RD (ER) is present on behalf of Central Government. Petition is dismissed in default on the part of the petitioner.;


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