IN RE Vs. ADITYA BIRLA FINANCIAL SERVICES LTD
LAWS(NCLT)-2017-2-23
NATIONAL COMPANY LAW TRIBUNAL
Decided on February 06,2017

IN RE Appellant
VERSUS
ADITYA BIRLA FINANCIAL SERVICES LTD Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Aditya Birla Financial Services Limited (hereinafter referred to as "ABFSL" or a "Resulting Company", as the context may admit) is also a public company limited by shares.
(2.) Aditya Birla Nuvo Limited (hereinafter referred to as "ABNL" for short) is a public company limited by shares.
(3.) Abnl along with its wholly owned subsidy, namely, ABNL Investment Limited, holds 100% paid-up share capital of ABFSL.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.