LAWS(NCLT)-2017-8-314

RELIANCE COMMERCIAL FINANCE LTD Vs. ANIL LTD

Decided On August 17, 2017
Reliance Commercial Finance Ltd Appellant
V/S
ANIL LTD Respondents

JUDGEMENT

(1.) Learned Advocate Mr. Jaimin Dave present for Financial Creditor/ Applicant. Learned Advocate Mr. Nisarg Desai i/b Nanavati Associates present for Respondent. Objections not filed. Heard arguments of Learned Counsel for Applicant and Learned Counsel for Respondent. Order reserved.