National Company Law Appellate Tribunal
Cheran Properties Limited vs Kasturi & Sons Limited & Ors on 5 July, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
I.A. No. 368 of 2017
IN
Company Appeal (AT) No. 125 of 2017
IN THE MATTER OF:
Cheran Properties Ltd. .Appellant
Vs.
Kasturi & Sons Ltd. & Ors. Respondents
Present: For Appellant:- Mr. Karan Maihotra, Advocate.
For Respondents:- Mr. Haripriya Padwane, Advocate.
ORDER
18.07.20 17 In absence of any error in the impugned judgment dated 5th July, 2017, we are not inclined to review the order in question.
Interlocutory Application No. 368 of 2017 is dismissed.
(Justice S.J. Mukhopadhaya) Chairperson (Balvinder Singh) Member(Technical) ar