Q. Who were the advocates involved in the case Vibgyor Creations vs Base Corporation Objections Ltd?

For Petitioner : 1. Akshata Benegal RespondentFor Respondent : 2. Guru Prasanna Applicant/Petitioner

Q. What are the equivalent citations for Vibgyor Creations vs Base Corporation Objections Ltd ?

The equivalence citation are LQ/NCLT/2018/2171 ;

Q. What was the bench assigned for the case Vibgyor Creations vs Base Corporation Objections Ltd?

Ratakonda Murali, Judicial Member , Ashok Kumar Mishra, Technical Member)

Vibgyor Creations Vs. Base Corporation Objections Ltd On 16 January, 2018

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Vibgyor Creations v. Base Corporation Objections Ltd

(National Company Law Tribunal)

Court No. 1 CP(IB) No. 67/BB/2017? | 16-01-2018

Counsel for Petitioner is present. Counsel for Respondent is also present. Both the Counsels reported that part payment is made in pursuance of compromise and only one instalment remains to be paid. For reporting settlement and also filing objections, if any, list it on 19.02.2018.

Advocate List

For Petitioner : 1. Akshata Benegal Respondent
For Respondent : 2. Guru Prasanna Applicant/Petitioner

Bench

Ratakonda Murali, Judicial Member
Ashok Kumar Mishra, Technical Member)

Eq Citations

LQ/NCLT/2018/2171

Head Note

Limitation Act, 1963 — S. 34 — Effect of compromise on limitation period — Part payment made in pursuance of compromise — Only one instalment remaining to be paid