Learned Counsels for the parties are present. Ld, Counsel for the petitioner completed his arguments. For the arguments of Ld. Counsels for the Respondent, post the matter on 05.4.2018.
List on 05.4.2018.
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Shri Balaji Traders ? v. Varun Beverages Ltd. ?
Shri Balaji Traders ? v. Varun Beverages Ltd. ?
(National Company Law Tribunal)
IB-07/ND/2018? | 04-04-2018
Advocate List
- For Petitioner : Mr. Sanjeev Malhotra
- Mr. C.P. Singh, Advocates
- For Respondent : the Respondent/Corporate Debtor
Bench
- R. Varadharajan, Member (Judicial)
- V.K. Subburaj, Member (Technical))
Eq Citations
- LQ/NCLT/2018/7344
Head Note
Land Acquisition and Requisition — Land Acquisition (Amendment and Validation) Act, 2016 — S. 11-A — Validity of — Constitution of India, Art. 300-A
