Kohinoor Tie Up Private Limited Vs Central Government Through Regional Director

National Company Law Tribunal, Allahabad Bench Prayagraj 2 Aug 0202 CA No. 23/2022 IN CP (CAA) No. 01/ALD/2022 & CA (CAA) No. 02/ALD/2022 (202) 08 NCLT CK 0002
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

CA No. 23/2022 IN CP (CAA) No. 01/ALD/2022 & CA (CAA) No. 02/ALD/2022

Hon'ble Bench

Harnam Singh Thakur, Member (J); Subrata Kumar Dash, Member (T)

Advocates

Naresh Kumar, Krishna Dev Vyas

Final Decision

Disposed Of

Judgement Text

Translate:

The present application has been filed for preponement of the date of hearing in Second Motion Petition bearing No. CP(CAA) No. 01/ALD/2022

which is already fixed for 21st September, 2022 and all statutory requirements are stated to be on record.

Keeping in view the facts and circumstances mentioned in the application, let the matter be listed on 24th August, 2022 on top of the Board.

Accordingly, CA No. 23/2022 is allowed and stands disposed of

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Case Metadata
  • Ck Citation: (202) 08 NCLT CK 0002
  • Coram: Harnam Singh Thakur, Member (J); Subrata Kumar Dash, Member (T)
  • Bench: Division Bench
  • Advocates: Naresh Kumar, Krishna Dev Vyas
  • Result: Disposed Of
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