LAWS(NCLT)-2017-11-698

NIRUPAMA T Vs. DREAMZ INFRA INDIA PVT LTD

Decided On November 23, 2017
Nirupama T Appellant
V/S
Dreamz Infra India Pvt Ltd Respondents

JUDGEMENT

(1.) The petition was listed before the Bench for compliance of objections raised by the Registry. When the matter was taken up, the counsel for the Petitioner filed a memo which reads thus: