LAWS(NCLT)-2017-9-35

LAKSHMI STEELS Vs. ARNRAPALI SAPPHIRE DEVELOPERS PVT LTD

Decided On September 05, 2017
LAKSHMI STEELS Appellant
V/S
ARNRAPALI SAPPHIRE DEVELOPERS PVT LTD Respondents

JUDGEMENT

(1.) Notice of the application. Mr. Alok Aggarwal accepts notice. A copy of complete set of paper book shall be handed over to the learned counsel for the respondent during the course of the day.

(2.) Reply, if any, be filed within 10 days with a copy in advance to the learned counsel for the petitioner.

(3.) Rejoinder, if any, be filed within 3 days thereafter with a copy in advance to the learned counsel for the respondent. List for further consideration on 21.09.2017.