JAGRAN PRAKASHAN LTD Vs. JAGRAN PUBLICATION PVT LTD & ORS
LAWS(NCLT)-2017-11-786
NATIONAL COMPANY LAW TRIBUNAL
Decided on November 28,2017

Jagran Prakashan Ltd Appellant
VERSUS
Jagran Publication Pvt Ltd And Ors Respondents

JUDGEMENT

Bikki Raveendra Babu, Member - (1.) Learned Advocate Mr. Kostubh Devnani i/b Shardul Amarchand Mangaldas present for Applicant/ Original Petitioner. Learned Advocate Ms. Poonam Mathur with Learned Advocate Mr. Trish Baxi present for Original Respondents no. 5 and 6.
(2.) Learned Advocate Mr. Rohan Shah present for Original Respondent no. 2 in IA 387/2017. None present for other Respondent. Proof of service of copy of application on Respondents filed.
(3.) Heard arguments of both sides. In view of the directions given by the Hon'ble NCLAT in Company Appeal (AT) no. 378/2017 the hearing of TP 199/2016 is advance to 11.12.2017 and 12.12.2017 for hearing the arguments of Respondents.;


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