LAWS(NCLT)-2017-6-21

N KRISHNAN Vs. ARUNA HOTELS LIMITED

Decided On June 05, 2017
N KRISHNAN Appellant
V/S
ARUNA HOTELS LIMITED Respondents

JUDGEMENT

(1.) Counsel for both the parties present. Counsel for the respondent has filed counter and copy of which has been provided to the other side. The counsel for the respondent prayed to file additional counter that may be filed within two days by providing copy of the same to the other side. The other side, if need be, file reply to the same within another two days. Put up on 12.06.2017 at 02.30 P.M.