Q. Who were the advocates involved in the case SK E&C India Private Limited ? /Applicant -AND SK E&C India Private Limited ? /Applicant vs ?

For Petitioner : Mr. Rupender SinhmarMr. Surjeet Bhadu, AdvocatesFor Respondent : petitioner/applicant.

Q. What are the equivalent citations for SK E&C India Private Limited ? /Applicant -AND SK E&C India Private Limited ? /Applicant vs ?

The equivalence citation are LQ/NCLT/2017/4036 ;

Q. What was the bench assigned for the case SK E&C India Private Limited ? /Applicant -AND SK E&C India Private Limited ? /Applicant vs ?

R.P. Nagrath, Member (Judicial))

SK E&C India Private Limited ? /Applicant -AND SK E&C India Private Limited ? /Applicant Vs. On 18 July, 2017

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Sk E&c India Private Limited ? /applicant -and Sk E&c India Private Limited ? /applicant v.

(National Company Law Tribunal)

CP No. 13(ND)/2017 and RT CP No. 155/Chd/Hry/2017 | 18-07-2017

Dr. Raj Singh, Registrar of Companies, Punjab and Chandigarh and Himachal Pradesh on behalf of Regional Director, Northern Region.

Dr. Raj Singh, Registrar of Companies, Punjab and Chandigarh and Himachai Pradesh has requested to have instructions because the notices were sent to the Registrar of Companies, NCT of Delhi and Haryana and the Regional Director. In compliance with the observations dated 31.05.2017, the affidavit of Authorised Representative of the petitioner has been filed. It is stated by Mr. Yongho Chang in the affidavit that the notices were served upon the Registrar of Companies, NCT of Delhi and Haryana and to the Regional Director, Northern Region by hand. As such neither any postal receipt showing despatch of the notices nor Track Report of the postal department were filed. Further, two more documents have also been filed with those affidavits about the letter received from the Regional Director seeking certain clarifications and reply thereto was sent by the respondent which is Annexure A-2. Let these documents be taken on record.

List the matter on 02.08.2017.

Advocate List

For Petitioner : Mr. Rupender Sinhmar
Mr. Surjeet Bhadu, Advocates
For Respondent : petitioner/applicant.

Bench

R.P. Nagrath, Member (Judicial))

Eq Citations

LQ/NCLT/2017/4036

Head Note

A. Company Law — Service of notice — Notice served by hand — Postal receipt showing despatch of notices, nor Track Report of postal department, not filed — Two more documents filed with those affidavits about letter received from Regional Director seeking certain clarifications and reply thereto — Documents taken on record — Companies Act, 1956, Ss. 409 and 410