Counsel for Respondent is present. Indus Law, Advocate, filed Vakalat for Corporate Debtor. Operational Creditor is present. The Counsel for Corporate Debtor also filed an application under Section 8 of Arbitration and Conciliation, Act, Registry to verify and put up note. List it on 16.02.2018. Meanwhile, objections also to be filed.
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Dimension Data India Pvt. Ltd v. Nxtgen Datacenter And Cloud Technologies Pvt. Ltd
Dimension Data India Pvt. Ltd v. Nxtgen Datacenter And Cloud Technologies Pvt. Ltd
(National Company Law Tribunal)
CP(IB) No. 153/17? | 30-01-2018
Advocate List
Bench
- Ratakonda Murali, Member (Judicial)
- Ashok Kumar Mishra, Member (Technical))
Eq Citations
- LQ/NCLT/2018/3841
Head Note
Limitation Act, 1963 — S. 4 — Date of cause of action — Determination of — Application under S. 8, Arbitration and Conciliation Act, 1996 — When maintainable
