Request for adjournment is made by the learned counsel for the applicant. To come up on 9thMay, 2018.
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In The Matter Of Caparo Renewable Ltd v.
In The Matter Of Caparo Renewable Ltd v.
(National Company Law Tribunal)
CAA-51(ND)/2018? | 03-05-2018
Advocate List
Bench
- Deepa Krishan, Member (Technical)
- Ina Malhotra, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/9704
Head Note
Constitution of India — Arts. 136 and 142 — Bail — Anticipatory bail — Grant of — Prayer for adjournment of hearing of bail application — Allowed
