1.Learned Advocate Mr. Arjun Sheth with Learned PCS Mr. Hitesh Buch with Learned Advocate Ms. Krina parekh present for Petitioner. Learned Advocate Ms. Natasha Sutaria present for Respondent no. 1. Learned Advocate Mr. Monaal Davawala present for other Respondent.
2.Rejoinder filed by petitioner.
3.At request of both sides.
4.List the matter on 31.01.2018 for final hearing.
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Saibaba Surfactants Pvt. Ltd. & Ors v. Kamalkumar S. Jain & Anr
Saibaba Surfactants Pvt. Ltd. & Ors v. Kamalkumar S. Jain & Anr
(National Company Law Tribunal)
C.P. No. 174/140(5)/NCLT/AHM/2017? | 16-01-2018
Advocate List
- For Petitioner : Natasha Sutaria Adv. Respondent No. 1
- For Respondent : Monaal Davawala Adv. Respondent No. 3
Bench
- Bikki Raveendra Babu, Judicial Member
- Manorama Kumari, Judicial Member)
Eq Citations
- LQ/NCLT/2018/2123
Head Note
Limitation Act, 1963 — S. 8 — Delay — Computation of — Delay in filing suit for specific performance of agreement — Held, delay in filing suit for specific performance of agreement, would be computed from date of notice under S. 12 of the Transfer of Property Act, 1882, and not from date of agreement
