Ld. Counsel on behalf of the Appellant is present and submitted that they have filed their reply to the observations made by the RoC, however, the same is not reflected on the e-portal of the Tribunal. Ld. Counsel is directed to approach the Registry and cure the defects, so that their reply is reflected on the e-portal of the Tribunal. Ld. Counsel also submitted that they have filed the undertaking in respect of liability of Income Tax, if any. Ld. Counsel on behalf of the RoC is present. List the matter on 13.12.2023.
Dev Versha Jatro-Valley Pvt. Ltd Vs Vs Registrar of Companies
Bench: Division Bench
Result Published
Judgement Snapshot
Case Number
Company Appeal No.-92/252/ND/2023
Hon'ble Bench
Mahendra Khandelwal, Member (J); Dr. Sanjeev Ranjan, Member (T)
Advocates
Ashish Middha, Shankari Mishra
Final Decision
Disposed Of
Judgement Text
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