PCS for Petitioner is present. Matter is listed today for admission. He requested that notice may be issued to RD, ROC, Karnataka and IT Dept., besides ordering for publication. Issue notices to the above authorities. Registry to prepare notices; PCS to collect the notices from the Registry and serve on the above authorities and file proof of service. Publish in the Hindu, English Daily newspaper, Bangalore Edition and Vijaya Karnataka, Kannada Daily newspaper, Bangalore Edition. Publication shall be 10 days before the date of hearing. PCS reported that the Company is not governed by any Regulator. List it for hearing on 28.03.2018.
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Chiltern Clinical Research India Pvt. Ltd v.
Chiltern Clinical Research India Pvt. Ltd v.
(National Company Law Tribunal)
CP(CAA) No. 09/BB/2018 | 15-02-2018
Advocate List
Bench
- Ratakonda Murali, Member (Judicial)
- Dr. Ashok Kumar Mishra, Member (Technical))
Eq Citations
- LQ/NCLT/2018/5557
Head Note
Companies, Societies and Chits Act, 1956 — S. 46 — Petition for winding up of company — Petition admitted — Registry directed to prepare notices and publish in newspapers and serve on authorities concerned — Company not governed by any Regulator — Matter listed for hearing
