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Judgment
2 paragraphs · 18 words
ORDER
No representation for either side. CP is posted for hearing. The same is accordingly dismissed for default.
Tribunals and CommissionsSingle Bench(2020) 02 NCLT CK 0823
Narayan Industries vs City Foods Ltd
National Company Law Tribunal · Decided on 12 February 2020
- HON’BLE JUDGES
- Janab Mohammed Ajmal, Member (Judicial)
- RESULT
- Dismissed
- CASE NUMBER
- CP(IB) No. 168/9/HDB/2018