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Judgment
2 paragraphs · 20 words
ORDER
Heard the argument of the Ld. Counsel for the parties. This Company Petition is admitted. Detailed judgement later on.
Tribunals and CommissionsDivision Bench(2019) 10 NCLT CK 0452
Discovery Enterprises vs Anirudh Civil Engineers & Contractors Pvt Ltd
National Company Law Tribunal, Mumbai · Decided on 14 October 2019
- HON’BLE JUDGES
- V. P. Singh, Member (Judicial) · Rajesh Sharma, Member (Technical)
- CASE NUMBER
- C.P.(IB) 3991/(MB)/2018