Counsel for both the parties present and submitted that the settlement talks are in progress. They prayed for time. At request, time is enlarged. Put up on22.09.2017 at 10.30 A.M.
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Nectar ? v. Srivari Metals Works Pvt. Ltd. ?
Nectar ? v. Srivari Metals Works Pvt. Ltd. ?
(National Company Law Tribunal)
CP/549/(IB)/CB/2017 | 05-09-2017
Advocate List
Bench
- Ch. Mohd. Sharief Tariq, Member Judicial
- S. Vijayaraghavan, Member Technical)
Eq Citations
- LQ/NCLT/2017/5718
Head Note
Constitution of India — Arts. 136 and 142 — Interim relief — Time for settlement — Granted
