SWAPAN KUMAR DEB AND ORS Vs. HINDEB ELECTROPLATING WORKS PVT LTD AND ORS
LAWS(NCLT)-2017-5-428
NATIONAL COMPANY LAW TRIBUNAL
Decided on May 24,2017

SWAPAN KUMAR DEB AND ORS Appellant
VERSUS
HINDEB ELECTROPLATING WORKS PVT LTD AND ORS Respondents

JUDGEMENT

Manorama Kumari, Member - (1.) The Ld. Lawyer on behalf of the petitioner is present. The Respondent(s) are absent. The order on CP No. 1) 2/2014 is pronounced in a separate sheet.
(2.) The instant petition has been filed by the petitioner(s). Shri Swapan Kr. Deb and another under Sections 235, 397, 398, 399, 402, 403, 406 of the Companies Act. 1956 seeking multiple prayer as reflected at page Nos. 29 to 31 ..........including the interim relief.
(3.) The Company viz. M/s. Hindeb Electroplating Works Private Limited, was incorporated on 27-10-1986 under the Companies Act, 1956 and the registered office of the company is situated at 33, Kedarnath Singha Road, Ariadaha, Kolkata - 700 057 and since its inception has been engaged in business concerning, inter alia, electroplating, metal coating, galvanizing and anodizing of metallic and non-metallic surfaces.;


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