ACADIA HOTELS & RESORTS LLP & ORS Vs. ROC, MUMBAI
LAWS(NCLT)-2018-1-348
NATIONAL COMPANY LAW TRIBUNAL
Decided on
January 12,2018
Acadia Hotels And Resorts Llp And Ors
Appellant
VERSUS
Roc, Mumbai
Respondents
JUDGEMENT
M. K. Shrawat, Member -
(1.) Cp 482/LLP-56/NCLT/MB/MAH/2017
On hearing the Learned Counsel and an Officer of the Registrar of Companies, it is appropriate that the Registrar of Companies must communicate with the Ministry, a favourable proposal for regularization without imposition of penalty and the correspondence to be placed before this Bench on or before 24.01.2018.
(2.) The matter is listed for 31.01.2018.;
(2.) The matter is listed for 31.01.2018.;
Copyright © Regent Computronics Pvt.Ltd.