Learned counsel Mr. N. Harinath, Mr. D.V.A.S. Ravi Prasad and Mr. K.V. Raman present for Petitioner.
Learned counsel Mr. T. Sujan Kumar Reddy present for RD.
Order pronounced in open court.
The approval and implementation of the scheme is deferred till the validity or otherwise of GO Ms. No. 70 Home (General-B/A2) Dept. is decided by the Honble High Court of Judicature at Hyderabad and till the criminal prosecution reaches finality.
However the petitioner is given liberty to approach this Tribunal in case of the GO Ms. No. 70 Home (General-B/A2) Dept. is set aside by the Honble High Court of Judicature at Hyderabad and after the criminal prosecution reaches the finality seeking approval of the scheme on the material available on record.
Petition is disposed of accordingly.
Vide separate order.
In The Matter Of Secured Investment Making Services (india) Private Limited ? v.
In The Matter Of Secured Investment Making Services (india) Private Limited ? v.
(National Company Law Tribunal)
CP (CAA) No. 28/230/HDB/2017? | 03-05-2018
Advocate List
Bench
- Bikki Raveendra Babu, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/9636
Head Note
Government Grants and Schemes — Approval of — Deferred till validity of GO Ms. No. 70 Home (General-B/A2) Dept. is decided by High Court and criminal prosecution reaches finality — Liberty to approach Tribunal in case of GO Ms. No. 70 Home (General-B/A2) Dept. is set aside by High Court and after criminal prosecution reaches finality seeking approval of scheme on material available on record — Government Grants and Schemes — Government Grants and Schemes (Validity) Act, 2017 — S. 8 — Government Grants and Schemes (Implementation) Act, 2017 — S. 8
