ANTRIX FINCIAL ENGINEERS PVT LTD Vs. AMR INFRASTURTURE

JUDGEMENT

(1.) Learned counsel for the petitioner has apprised the Bench that the Appellate Court is examining the order passed in the case of Nikhil Mehta & Sons (HUF) & Ors. Vs. M/s. AMR Infrastructures Ltd. posted for final hearing today.

(2.) The aforesaid order passed by this Bench is pari materia to the facts of the present case and therefore, the judgment in appeal would have direct bearing on the present case. Accordingly, the hearing is deferred to 19.05.2017.

(3.) In the meanwhile, reply if any, be filed with a copy in advance to the learned counsel for the petitioner.