T.C.P. No. 46/397-398/CLB/MB/MAH/2011
1.The Learned Representative from the side of the Petitioner appeared and stated that the status of the Reply of certain Respondents after the amendment of the Petition is yet to be ascertained.
2.The Learned Representatives from the side of the Respondent Nos. 1 to 7, 10, 15, 16, 17, 18 and 19 as per the Original Petition are present.
3.The Registry is also directed to place all the Replies of the Respondents before this Bench as per the amended Petition to facilitate the proceedings.
4.Under the circumstances, matter is adjourned to26.07.2017.
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Parties Prudence Maynard & Ors v. M/s. Mundra Corporate Services Pvt. Ltd. & Ors
Parties Prudence Maynard & Ors v. M/s. Mundra Corporate Services Pvt. Ltd. & Ors
(National Company Law Tribunal)
Section Of The Companies Act: 397/398 Of The Companies Act 1956 And 241/242 Of The Companies Act, 2013 Transferred Company Petition No. 46/(Mah)/2011 | 10-07-2017
Advocate List
Bench
- M.K. SHRAWAT, MEMBER
- ASHOK KUMAR MISHRA, MEMBER
Eq Citations
- LQ/NCLT/2017/3825
Head Note
Constitution of India — Art. 226 — Amendment to writ petition — Status of reply of certain respondents after amendment of petition — Ascertainment of (Para 1)
