MUSSADI LAL KISHAN LAL Vs. RAM DEV INT LTD
LAWS(NCLT)-2017-9-268
NATIONAL COMPANY LAW TRIBUNAL
Decided on September 19,2017

MUSSADI LAL KISHAN LAL Appellant
VERSUS
RAM DEV INT LTD Respondents

JUDGEMENT

- (1.) The Bank certificate as well as Statement of Accounts furnished by the Bank to the petitioner are taken on record. The Office is directed to attach the aforesaid documents at the end of the Paper Book.
(2.) We are satisfied that the respondent cannot be served in the ordinary course and a substituted service is necessitated as per the provisions of Rule 35 of the NCLT Rules. The substituted service be carried out by publishing proper notices in two newspapers, one in Hindi Daily and the other in English Daily in the areas where respondent resides or work for its/his business. The petitioner shall also resort to fixation of notices at the registered office/residence of the respondent.
(3.) List the matter on 23rd October, 2017.;


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