Learned PCS Mr. Ashish Doshi present for Financial Creditor/Petitioner. None present for Respondent.
Learned PCS for petitioner stated that the matter is settled and he needs two three days to file purshish.
List the matter on 24.01.2018.
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Invent Assets Securitisation & Reconstruction Pvt. Ltd v. Shah Alloys Ltd
Invent Assets Securitisation & Reconstruction Pvt. Ltd v. Shah Alloys Ltd
(National Company Law Tribunal)
C.P. (I.B.) No. 139/7/NCLT/AHM/2017? | 22-01-2018
Advocate List
Bench
- Bikki Raveendra Babu, Member (Judicial)
- Manorama Kumari, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/2983
Head Note
Constitution of India — Art. 136 — Purshish — Purshish filed — Matter settled
