LAWS(DLH)-2023-8-11

CHERRY BAHL Vs. COOPERATIVE STORE LTD

Decided On August 09, 2023
Cherry Bahl Appellant
V/S
Cooperative Store Ltd Respondents

JUDGEMENT

(1.) This is an application filed by the Official Liquidator namely P.C. Pratihari for taking on record the amended memo of parties. The prayers made are:-

(2.) For the reasons stated in the application, the prayer as made is granted.

(3.) The amended memo of parties is taken on record. The application is disposed of.