Swapnali Logistics Pvt. Ltd Vs Registrar of Companies, Mumbai
.... ed that a public notice vide STK-5 dated 01.10.2022 was published on the website maintained by the Ministry and published in Official Gazette on 23.09.2022 and in leading English Newspaper (Times of India) and a vernacular language newspaper (Maharashtra Times-Marathi) seeking objections against ...
National Company Law Tribunal, Mumbai Bench Court V
Isakkha Pathan Vs Registrar Of Companies Pune
.... The copy of the bank statement is annexed to the petition. 8. The public notice under Form STK-5 was published on MCA Portal on 24.08.2022 (Public Notice No. ROCP/STK-5/S-248(1)(d)/2022/1675. Subsequently, STK-7 was also published on 26.10.2022 (Form STK-7 vide No.ROCP/STK/10-A/488/2022/146 ...
National Company Law Tribunal, Mumbai Bench Court III
Fauja Singh Infrastructure Private Limited Vs
.... 09.2023, there is 1 unsecured creditor in the Applicant No.1/Transferor Company amounting to Rs.26,553/- (Rs.Twenty Six Thousands and Five Hundred Fifty Three only). A copy of the certificate issued by 30.10.2023, Chartered Accountants certifying the list of unsecured creditors of the Applicant N ...
National Company Law Tribunal, Chandigarh Bench
M/s MKU Holdings Private Limited Vs
.... creditors constituting 99.89%, 91.87% and 97.99% debt of the total due to the unsecured creditors have given their consent, by way of affidavits, to the scheme and have also waived the requirement of convening their meeting for considering and approving the scheme under sections 230-232 of the ...
National Company Law Tribunal, Chandigarh Bench
Narang Spaces Private Limited Vs Registrar of Companies, NCT of Delhi and Haryana
.... ff of the present Company was legal and justified, as the company was not carrying on any operations for a period of two immediately preceding financial years (as indicated by non-filing of the financial statements of the Company for two or more years). (iv) The company has not attached any ...
National Company Law Tribunal, Chandigarh Bench
Better World Technology Private Limited Vs
.... TOTAL 23,00,00,000 Issued, Subscribed and Paid-up Share Capital 1,67,35,385 Equity Shares of Rs. 10/- each 16,73,53,850 TOTAL 16,73,5 ...
National Company Law Tribunal, Mumbai Bench Court IV
Safal Africa Limited Vs Safintra Roofing (India) Limited
.... vency resolution process but before confirmation of resolution plan, intimates the Adjudicating Authority of the decision of the committee of creditors to liquidate the corporate debtor, the Adjudicating Authority shall pass a liquidation order as referred to in sub-clauses (i), (ii) and (iii) o ...
National Company Law Tribunal, Mumbai Bench Court IV
AMNS Gandhidham Limited Vs
.... s not present at the commencement of meeting, the meeting shall be adjourned by 30 (thirty) minutes and thereafter, the persons present shall be deemed to constitute the quorum. The quorum for the meeting of unsecured creditors of the Applicant/Transferor Company is fixed at 1 (one) Unsecured Cr ...
National Company Law Tribunal, Mumbai Bench Court V
One Global Service Provider Limited Vs
.... f the conclusion of the meetings, as per Rule 14 of the Companies (Compromises, Arrangements and Amalgamations) Rules, 2016. 18. That Counsel for Transferee Company submitted that since the Scheme is an arrangement between the Applicant Companies and their respective shareholders ...
National Company Law Tribunal, Mumbai Bench Court II
Khajrana Ganesh Properties Privatelimited Vs
.... So far as the observation in paragraph 2(b) of the Report of the Regional Di- rector is concerned, the Transferee Company undertakes that it shall com- ply with the provisions of Section 232(3)(i) of the Companies Act, 2013 in respect of fees payable by Tran ...
National Company Law Tribunal, Mumbai Bench Court V
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