Let this matter be placed before second Bench of New Delhi Bench as one of us [Honble Ms. Deepa Krishan, Member (Technical)] has recused from the hearing.
List this matter before Bench No. 2 on 12thOctober, 2017.
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Durham India Pvt. Ltd. ? Applicant/ -and Durham India Pvt. Ltd. ? Applicant/ v. Piccadily Hotels Pvt. Ltd. ?
Durham India Pvt. Ltd. ? Applicant/ -and Durham India Pvt. Ltd. ? Applicant/ v. Piccadily Hotels Pvt. Ltd. ?
(National Company Law Tribunal)
(IB)-404(PB)/2017 | 10-10-2017
Advocate List
Bench
- M.M. Kumar, President
- Deepa Krishan, Member (Technical))
Eq Citations
- LQ/NCLT/2017/8360
Head Note
Constitution of India — Art. 136 — Recusal of Member (Technical) — Matter placed before second Bench of New Delhi Bench
