Learned Counsel for the Petitioneris present and represents that RoC have failed to file their reply as directed. In relation to the Income tax Department, one final opportunity is sought for to file its observations by the Ld. Standing Counsel appearing for the Income tax Department within a period of one week. Income tax Department to file its observations/objections, if any, otherwise, their right to file the observations will be closed.
Post the matter on 31.1.2018.
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In The Matter Of Savana Enterprises (p) Ltd. ? v. For The /corporate Debtor
In The Matter Of Savana Enterprises (p) Ltd. ? v. For The /corporate Debtor
(National Company Law Tribunal)
Appeal No. 129/2017? | 16-01-2018
Advocate List
- For Petitioner : Mr. Ashok Juneja
- Ms. Ritika Shaw, Advocates
- For Respondent : the Petitioner/applicant;
Bench
- R. Varadharajan, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/2127
Head Note
