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Dr. Arun Narula And Anr. ? S v. Grosslay Remedies Ltd. & Ors. ? S

Dr. Arun Narula And Anr. ? S v. Grosslay Remedies Ltd. & Ors. ? S

(National Company Law Tribunal)

CP-430/ND/2017? | 04-04-2018

1.Learned Counsels for the parties are present, namely, Mr. Arvind Minocha, Advocate is appearing for the petitioner, Ms. Zeeshan Diwan, Advocate appears for Respondent Nos. 2, 3, & 4. It is represented by the Ld. Counsel for the petitioner that reply as filed by Respondent 2 to 4 has been filed and that Rejoinder is required to be filed in relation to the said reply and that time may be granted for the said purpose. In view of the said representation, 3 weeks time is granted to the petitioner to file rejoinder in relation to reply as has been filed by the Respondent. Respondent 1 seeks time to file reply for which perpose 2 works time is granted.

2.Post the matter for further consideration and arguments on 15.5.2018. List on 15.5.2018.

Advocate List
  • For Petitioner : Mr. VP Singh, Mr. Raghav Seth
  • Mr. Aman Sharma, Mr. Arvind Minocha, Advocates
  • For Respondent : the Respondent/Corporate Debtor
Bench
  • R. Vardhrajan, Judicial Member
  • V.K. Subburaj, Technical Member)
Eq Citations
  • LQ/NCLT/2018/7242
Head Note

Constitution of India — Art. 136 — Interim relief — Time for filing rejoinder/reply — Allowed