Mr. Sudip Shrotriya, Advocate has put in appearance on behalf of the Respondent. He prays for some time to file the reply. Let the same be filed before the next date with an advance copy to the opposite side.
It is also submitted that talks of compromise are initiated between the parties.
To come up on 28thFebruary, 2018.
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Rkg International Pvt. Ltd v. Eco Green Buildtech Pvt. Ltd
Rkg International Pvt. Ltd v. Eco Green Buildtech Pvt. Ltd
(National Company Law Tribunal)
| 13-02-2018
Advocate List
- For Petitioner : Mr. Sudip Shrotriya, Advocate
- For Respondent : the Respondent.
Bench
- DEEPA KRISHAN, MEMBER TECHNICAL
- INA MALHOTRA, MEMBER JUDICIAL
Eq Citations
- LQ/NCLT/2018/5415
Head Note
Constitution of India — Arts. 136 and 14 — Power of Supreme Court to grant relief — Exercise of — Prayer for time to file reply — Allowed — Talks of compromise initiated between parties — Supreme Court directing parties to file reply before next date
