MRITYUNJAY KAR Vs. PURNBANCHAL PETROLEUM PVT LTD AND ORS
LAWS(NCLT)-2017-12-454
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 14,2017

MRITYUNJAY KAR Appellant
VERSUS
PURNBANCHAL PETROLEUM PVT LTD AND ORS Respondents

JUDGEMENT

- (1.) Ld. Counsel for the petitioner is present.
(2.) By this Tribunal's Order dated 30/05/2017 petitioner was directed to furnish name of an independent auditor. In compliance of that order petitioner submitted the name of CA Dayanidhi Harichandan, FCA, a partner of M/s. Harichandan & Karan Associates, Head Office : Plot No. 2271, 3rd Floor, Biswal Commercial Complex, Infront of Bhubaneswar Hotel, Cuttack Road, Bhubaneswar 751006 for appointment of independent auditor. He has also given his acceptance to conduct the audit.
(3.) In view of the acceptance to conduct the audit of the company by the aforementioned auditor, we hereby appoint CA Dayanidhi Harichandan, FCA of M/s. Harichandan & Karan Associates, Head Office : Plot No. 2271, 3rd Floor, Biswal Commercial Complex, Infront of Bhubaneswar Hotel, Cuttack Road, Bhubaneswar 751006 as an independent Auditor for auditing the account of the company within 3 months from today. Fees of the independent Auditor shall be borne by both the parties equally.;


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