Tribunals and CommissionsDivision Bench(2022) 05 NCLT CK 0518

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National Company Law Tribunal, Jaipur Bench (Rajasthan) · Decided on 9 May 2022

HON’BLE JUDGES
Harnam Singh Thakur, Judicial Member · Raghu Nayyar, Technical Member
CASE NUMBER
IA No. 76/JPR/2022; CP No. (IB)- 06/10/JPR/2022

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Judgment

1 paragraphs · 169 words

Heard Mr. Nitesh Shrivastava, Adv. for the Applicant/ Petitioner. A report from the Income Tax Department has been filed vide diary No. 1096/2022 dated 12.04.2022 in which the Income Tax Department has conveyed its no objection. Ms. Pooja Singh, JTA appearing on behalf of RoC submits that she needs some time to file a report in this matter as the documents have only been provided to the office of the RoC just last week; though the learned counsel for the Petitioner/ Applicant submits that this has been furnished to the office of the RoC earlier. She seeks and is permitted 2 weeks time to file the report in this matter, with advance copy to the opposite counsel who may file any response thereto within a further period of 2 weeks. Mr. Vikas Jain, Adv. appears on behalf of PNB and seeks liberty to file objections in this matter. He may file his submissions within 2 weeks, with an advance copy to the opposite counsel. List the matter on 28.06.2022.