IN RE Vs. NEWGEN SOFTWARE TECHNOLOGIES LTD
LAWS(NCLT)-2017-12-720
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 20,2017

IN RE Appellant
VERSUS
Newgen Software Technologies Ltd Respondents

JUDGEMENT

- (1.) Compliance of the order dated 17.11.2017 has been placed on record submitting that the fine imposed in terms of the same has been deposited. In view of the same, the offence stands compounded.
(2.) Bench Officer to take necessary steps confirming the same with the office of the ROC.;


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