GUDEARTH HOMES INFRACON PVT LTD & ORS Vs. VEEBRO TECHNOPLAST PVT LTD
LAWS(NCLT)-2017-11-35
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 03,2017

GUDEARTH HOMES INFRACON PVT LTD And ORS Appellant
VERSUS
VEEBRO TECHNOPLAST PVT LTD Respondents

JUDGEMENT

- (1.) C.A. No. 382(PB) /2017 Notice of the application to the auditors of the company Mr. Anurag Gupta and the Directors S/Shri Atul Sharma and Nipul Sharma, Mr. Anurag Sharma accepts notice on his behalf.
(2.) Let notices on Directors be issued by the learned Resolution Professional, Notices may also be issued to the Deputy Commissioner, Gurugram with regard to providing the assistance to the Resolution Professional for obtaining necessary information and data relating to finances etc.
(3.) The Resolution Professional shall send notices to all the aforesaid persons within two days alongwith complete paper book of this application by soft copy as well as by hard copy. Reply, if any, be filed by the non-applicants within one week thereafter.;


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