Ch. Mohd Sharief Tariq, Judicial Member: Counsel for Petitioner present. Counsel for R2 and R3 present. Counsel for the Petitioner submitted that his client is taking steps to get the name of the Company restored to the Register of Companies for which time is required. At request, time is enlarged. Put up on 05.03.2018 at 10.30 A.M.
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T.p. Saravanavel & 3 Others ? v. Ponny Retail's Private Ltd. And 2 Others ?
T.p. Saravanavel & 3 Others ? v. Ponny Retail's Private Ltd. And 2 Others ?
(National Company Law Tribunal)
TCP/141/2016? | 25-01-2018
Advocate List
- For Petitioner : 1. B. Sarath Babu
- Sr. Rajasekhar Counsel
- For Respondent : 2. D. Gopal Counsel
Bench
- Ch. Mohd Sharief Tariq, Judicial Member)
Eq Citations
- LQ/NCLT/2018/3605
Head Note
Companies Act, 1956 – Ss. 589 and 581 – Company struck off from Register of Companies – Company taking steps to get its name restored to Register of Companies – Time enlarged
