CP No. 25/2016
1.The present case is received as a transferred case from the Honble High Court, which relate to the winding up of the respondent company. In view of this the registry is directed to issue a formal notice to both the parties on given address in the record as well as through their respective counsels. Further, the notice to be issued to the Central Government through the office of OL, Allahabad.
2.The petitioner/petitioner counsel is further directed to serve a spare copy of the present company petition to the Central Government through the office of OL, Allahabad.
3.The matter to be listed on 16thFebruary, 2018.
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Mind Makers Communications Pvt. Ltd v. Octgogan Buildiers And Promoters Pvt
Mind Makers Communications Pvt. Ltd v. Octgogan Buildiers And Promoters Pvt
(National Company Law Tribunal)
CP No. 25/2016? | 17-01-2018
Advocate List
Bench
- H.P. Chaturvedi, Judicial Member)
Eq Citations
- LQ/NCLT/2018/2327
Head Note
