Due to paucity of time arising out of Principa, Bench sitting til, 4.15 p.m the was not ahle to he taken up and hence the same is adjourned to 17.5.2017
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Bhanvi Buildtech Pvt. Ltd. And Others v. Jss Buildcon Pvt. Ltd. And Others
Bhanvi Buildtech Pvt. Ltd. And Others v. Jss Buildcon Pvt. Ltd. And Others
(National Company Law Tribunal)
| 28-03-2017
Advocate List
Bench
- S.K. MOHAPATRA, MEMBER TECHNICAL
- R. VARADHARAJAN, MEMBER JUDICIAL
Eq Citations
- LQ/NCLT/2017/1474
Head Note
Constitution of India — Arts. 136 and 142 — Criminal appeals — Due to paucity of time arising out of Principal Bench sitting till 4.15 p.m., the matter not able to be taken up and hence adjourned to 17.5.2017
