4.The Counsel for the Petitioner further submits that as directed by this Tribunal notices have been served upon all the Regulatory Authorities namely, concerned Income Tax Authorities, Foreign Investment Promotion Board (Ministry of Finance), Central Government through Regional Director and Registrar of Companies. No representation is received by the Petitioner Company from any Regulatory Authority. The requisite information called for by the office of Regional Director has already been submitted by the Petitioner Company and no further information has been sought for.
5.At least 10 clear days before the date fixed for hearing, Petitioner Company to publish the notice of hearing of the Petition in two local newspapers viz. Free Press Journal in English and Navshakti in Marathi, both circulated in Mumbai.
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Diligent Media Corporation Limited ? Company -and Diligent Media Corporation Limited ? Company v.
Diligent Media Corporation Limited ? Company -and Diligent Media Corporation Limited ? Company v.
(National Company Law Tribunal)
Company Scheme Petition No. 265 of 2017 in Company Scheme Application No. 138 of 2017? | 13-04-2017
Advocate List
Bench
- M.K. Shrawat, J.M.
- V. Nallasenapathy, Member (Technical))
Eq Citations
- LQ/NCLT/2017/1941
Head Note
Monopolies and Restrictive Trade Practices Regulation of Trade Act, 1956 — Ss. 10, 11 and 12 — Petition for revocation of direction for investigation — Petitioner Company directed to publish notice of hearing of the petition in two local newspapers at least 10 clear days before the date fixed for hearing
