Mr. Siddharth Patra has appeared on behalf of Respondent no. 4. This matter which had to be listed on 17thJanuary, 2018 was not shown in the Cause List and therefore it has been taken up today.
Ld. Counsel for Respondent No. 4 prays for sometime to file his reply. None has appeared on behalf of the Respondent 1 to 3. Fresh Court notice be issued to Respondents 1 to 3 since the matter has been renotified from yesterday.
It is also brought to our notice that another connected matter has been filed by the petitioner against the same parties which is pending before the Principal Bench. Let appropriate steps be taken for transfer of the case to one court in order to avoid the possibility of a conflicting judgment.
To come up for 29thJanuary, 2018.
Suraj Miglani v. Dev Devi Aadhkatyani Commercial Pvt. Ltd
Suraj Miglani v. Dev Devi Aadhkatyani Commercial Pvt. Ltd
(National Company Law Tribunal)
CP 403/ND/2017? | 18-01-2018
Advocate List
For Petitioner
- Ms. Charu Rustagi
- Advocate
For Respondent
- the Petitioner(s);
Bench
- Deepa Krishan, Member (Technical)
- Ina Malhotra, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/2655
Head Note
Constitution of India — Art. 136 — Transfer of cases — Another connected matter filed by petitioner against same parties pending before Principal Bench — Fresh Court notice issued to Respondents 1 to 3 since matter renotified from yesterday — Appropriate steps directed to be taken for transfer of case to one court in order to avoid possibility of a conflicting judgment
