By Order of the Bench adjourned to02.05.2018.
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Ultra Outdoors Pvt. Ltd v. Mediascope Publicities (india) Pvt. Ltd
Ultra Outdoors Pvt. Ltd v. Mediascope Publicities (india) Pvt. Ltd
(National Company Law Tribunal)
T.C.P. (IB) 414 (MB)/2017? | 18-04-2018
Advocate List
Bench
- M.K. Shrawat, Member (Judicial))
Eq Citations
- LQ/NCLT/2018/8530
Head Note
Constitution of India — Arts. 136 and 142 — Interim relief — Modification/Extension/Revocation of — Adjournment of hearing of matter for further consideration — Held, is a form of modification/revocation of interim relief — Civil Procedure Code, 1908, Art. 136
