Heard Shri Rahul Sarella, Learned Counsel for the Petitioner.
CP is rejected by separate orders.
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Dr. V Shankar ? v. Deccan Chronicle Holdings Ltd. ?
Dr. V Shankar ? v. Deccan Chronicle Holdings Ltd. ?
(National Company Law Tribunal)
CP(IB) No. 304/60(5)/HDB/2017? | 01-01-2018
Advocate List
Bench
- Rajeswara Rao Vittanala, Member (Judicial)
- Ravikumar Duraisamy, Member (Technical))
Eq Citations
- LQ/NCLT/2018/78
Head Note
ELECTIONS — CONTESTATION — REJECTION OF CANDIDATURE — REJECTION OF CONTESTANT'S WRIT PETITION — Rejection of writ petition of a candidate challenging rejection of his nomination papers — Held, writ petition was not maintainable
