SHUMANTO GUPTA Vs. ABLAZE INFO SOLUTIONS PVT LTD & ORS
LAWS(NCLT)-2017-12-670
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

Shumanto Gupta Appellant
VERSUS
Ablaze Info Solutions Pvt Ltd And Ors Respondents

JUDGEMENT

- (1.) Learned Counsel for the petitioner states that one of the Directors of the Company is in jail and it is not possible to serve the respondent in the ordinary course. Let the respondent be served by way of substituted service in accordance with the provisions of Rule 138 of the NCLT Rules, 2016. Let steps be taken to serve the respondent accordingly. List for 15th February, 2018.;


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