MAHESH MADHAVAN Vs. BLACK N GREEN MOBILE SOLUTIONS PVT LTD
LAWS(NCLT)-2018-2-81
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 06,2018

MAHESH MADHAVAN Appellant
VERSUS
BLACK N GREEN MOBILE SOLUTIONS PVT LTD Respondents

JUDGEMENT

Mohd Sharief Tariq, Member - (1.) Counsels for both the parties are present. It has been submitted by the Applicant that the Corporate Debtor has provided the relevant information and the Application may be disposed of.
(2.) Accordingly, the Application stands disposed of.;


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