Heard Mr. V.B. Raju, Learned Counsel for the Petitioner. None appeared for the Respondent.
Petitioner is directed to issue notice to all statutory authorities including Income tax authorities and cause publication of paper advertisement and submit proof of service.
Post the case on 11.05.2018 for final hearing.
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Karvy Consultants Ltd., Karvy Computershare Pvt. Ltd. ? -and Karvy Consultants Ltd v. Karvy Fintech Pvt. Ltd. ?
Karvy Consultants Ltd., Karvy Computershare Pvt. Ltd. ? -and Karvy Consultants Ltd v. Karvy Fintech Pvt. Ltd. ?
(National Company Law Tribunal)
Company Petition/Application No. CP (CAA) No. 175/230/HDB/2018? | 04-04-2018
Advocate List
Bench
- Rajeswara Rao Vittanala, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/7295
Head Note
Limitation Act, 1963 — S. 8 — Date of cause of action — Determination of — When cause of action arises — Delay in filing suit — When cause of action arises — Limitation Act, 1963, S. 8
