GOLDRIVER INFRASTRUCTURE PVT LTD Vs. REGISTRAR OF COMPANIES
LAWS(NCLT)-2017-12-962
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

Goldriver Infrastructure Pvt Ltd Appellant
VERSUS
REGISTRAR OF COMPANIES Respondents

JUDGEMENT

- (1.) Learned Company Secretary states that the rejoinder is necessary. Let the same be filed within 2 weeks with a copy in advance to the Company Prosecutor.
(2.) A copy of the paper book shall be handed over to Ms. Gurang during the course of the day and reply, if any, be filed within four weeks. Rejoinder, if any, be filed within two weeks thereafter.
(3.) List for further consideration on 13th February, 2018;


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