Letter of adjournment had been circulated by the respondents. This request is vehemently opposed by the Ld. Counsels for the petitioner. However, keeping in view that the respondents wish to be heard on certain poirjts, their request is being granted.
Adjourned to 27.02.2017.
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.
In The Matter Of v. Dr. U.k.chaudhary And Mr. Sanjiv Sen
In The Matter Of v. Dr. U.k.chaudhary And Mr. Sanjiv Sen
(National Company Law Tribunal)
C.P. No. 30/2006? | 02-02-2017
Advocate List
- For Petitioner : Mr. Abhishek Kumar Rao, Mr. Shailesh Suman
- Ms. Bhavya Bharti, Advocates
- For Respondent : petitioners;
Bench
- Ina Malhotra, Member (Judicial))
Eq Citations
- LQ/NCLT/2017/317
Head Note
Tenancy — Eviction — Interim order of eviction — Respondents' request for adjournment of hearing of appeal against interim order of eviction, granted
