M/s AKL Enterprise Private Limited Vs Registrar Of Companies Odisha

National Company Law Appellate Tribunal New Delhi 8 Feb 2024 Company Appeal (AT) No. 228 of 2023 (2024) 02 NCLAT CK 0022
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Company Appeal (AT) No. 228 of 2023

Hon'ble Bench

M. Venugopal, Member (J); Dr. Alok Srivastava, Member (T)

Advocates

Sashwat K Achary, Dhanananjay Bhaskar Ray

Final Decision

Dismissed

Acts Referred
  • Companies Act, 2013 - Section 248(1), 248(1)(c), 248(5), 248(6), 252, 252(3), 420(1), 420(2), 421(3), 455
  • Limitation Act, 1963 - Section 14
  • National Company Law Tribunal Rules, 2016 - Rule 11, 20, 44, 45, 154, 155

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2024) 02 NCLAT CK 0022
  • Coram: M. Venugopal, Member (J); Dr. Alok Srivastava, Member (T)
  • Bench: Division Bench
  • Advocates: Sashwat K Achary, Dhanananjay Bhaskar Ray
  • Result: Dismissed
Referenced Acts & Sections
  • Companies Act, 2013 - Section 248(1), 248(1)(c), 248(5), 248(6), 252, 252(3), 420(1), 420(2), 421(3), 455
  • Limitation Act, 1963 - Section 14
  • National Company Law Tribunal Rules, 2016 - Rule 11, 20, 44, 45, 154, 155
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