Counsel for Applicant present. The Registry is directed to issue notice to the Regional Director, Registrar of Companies and Income Tax Authorities. Counsel for the Applicant is also directed to issue private notice to the said Regulators. The Regulators are directed to file objections, after receiving the notices within 30 days, failing which, it shall be presumed that they have no representation to make. Counsel for the Applicant shall serve private notice to the Assessing Officers along with the copy of the Petition and other relevant record. Put up on 15.03.2018 at 10.30 A.M.
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Om Shakthi Agencies (madras) Pvt. Ltd v.
Om Shakthi Agencies (madras) Pvt. Ltd v.
(National Company Law Tribunal)
CP/105/2018 | 07-02-2018
Advocate List
Bench
- Ch. Mohd Sharief Tariq, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/4741
Head Note
Companies Act, 1956 — Ss. 139, 139A, 139AA and 139AA-1 — Search and seizure — Private notice to Regulators — Validity of — Registry directed to issue notice to Regional Director, Registrar of Companies and Income Tax Authorities — Counsel for Applicant directed to issue private notice to said Regulators — Regulators directed to file objections, after receiving the notices within 30 days, failing which, it shall be presumed that they have no representation to make — Counsel for Applicant directed to serve private notice to Assessing Officers along with copy of Petition and other relevant record — Put up on 15.03.2018 at 10.30 A.M.
