LAWS(NCLT)-2017-9-105

USHA HOLDING LLC Vs. ATUL BHATARA

Decided On September 04, 2017
USHA HOLDING LLC Appellant
V/S
ATUL BHATARA Respondents

JUDGEMENT

(1.) On the request made on behalf of the arguing counsel Mr. R. S. Suri. hearing is deferred to 5th September 2017. It is a part heard matter.