LAWS(NCLT)-2017-11-652

IN RE Vs. CLARIS INJECTABLE LTD

Decided On November 21, 2017
IN RE Appellant
V/S
CLARIS INJECTABLE LTD Respondents

JUDGEMENT

(1.) Learned Advocate Mr. Vishal Dave with Learned Advocate Mr. Nipun Sihghvi present for Applicant. None present for ROC.

(2.) Proof of service of copy of application on ROC filed.

(3.) Proof of service of notice of date of hearing on ROC filed.