Request for an adjournment is being made by Ld. Counsel for the Petitioner. At request, adjourned to 14thSeptember, 2017.
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Company M/s. Sampana Consulting v. M/s. Getit Grocery Pvt. Ltd
Company M/s. Sampana Consulting v. M/s. Getit Grocery Pvt. Ltd
(National Company Law Tribunal)
(IB)-347 (ND)/2017 | 11-09-2017
Advocate List
Bench
- S.K. Mohapatra, Member (T)
- Ina Malhotra, Member (J))
Eq Citations
- LQ/NCLT/2017/6163
Head Note
Constitution of India — Arts. 32 and 226 — Interim relief — Request for adjournment of hearing of petition for interim relief — Allowed
