Counsel for Petitioner is present. He has filed memo along with annexures stating that he has complied the objections. However, he requested time to file bank statement. Counsel for Respondent is present. List it for hearing and also for filing bank statement on 12.02.2018.
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Encarta Pharma Pvt. Ltd v. Panacea Hospitals Pvt. Ltd
Encarta Pharma Pvt. Ltd v. Panacea Hospitals Pvt. Ltd
(National Company Law Tribunal)
CP250/16 and TP 98/17? | 08-01-2018
Advocate List
Bench
- Ratakonda Murali, Member (Judicial)
- Ashok Kumar Mishra, Member (Technical))
Eq Citations
- LQ/NCLT/2018/675
Head Note
A. Arbitration Practice and Procedure — N.A. Arbitration and Conciliation Act, 1996 — Ss. 11, 13(5) & 16 — Setting aside of award — Petitioner stating that he had complied with objections, but requesting time to file bank statement — List for hearing and also for filing bank statement
