Intervening Application INV. A. No. 363/KB/2018, in CP 64/2007, filed by the Application, who is the Respondent No. 3 of the main CP, came up for consideration.
Other than the Respondent No. 1, no one appeared. The Petitioner is directed to serve notice to all the respondents.
The Petitioner is directed to serve a copy of the Application to the first respondent. Upon receipt of the copy of the IA, the Respondent No. 1 is directed to file the reply affidavit within 2 weeks by serving copy to the Applicant. The Applicant is directed to file the rejoinder, if any, within 2 weeks on receipt of the reply affidavit.
List the IA No. 363/KB/2018 along with other application with main CP on 19-07-2018.
Mohan Jatia And Others v. Jatia Cotton Mills Ltd. And Others
Mohan Jatia And Others v. Jatia Cotton Mills Ltd. And Others
(National Company Law Tribunal)
Company Petition No. -64/2007 & 66/2008, Ca No.-660/2014, Ca No. 829/2014, Ia No. 76/2016, Ia No. 299/2017, Ia. No. 300/2017 And Inv. A. No. 363/Kb/2018?? | 08-05-2018
Advocate List
Bench
- JINAN K.R., MEMBER JUDICIAL
- M.B. GOSAVI, MEMBER JUDICIAL
Eq Citations
- LQ/NCLT/2018/10336
Head Note
Constitution of India — Art. 226 — Notice — Service of notice — Intervening Application filed by Applicant, who is Respondent No. 3 of main CP — Petitioner directed to serve notice to all respondents — Petitioner directed to serve a copy of the Application to the first respondent — Upon receipt of the copy of the IA, the Respondent No. 1 directed to file the reply affidavit within 2 weeks by serving copy to the Applicant — Applicant directed to file the rejoinder, if any, within 2 weeks on receipt of the reply affidavit — List the IA along with other application with main CP
