Tribunals and CommissionsDivision Bench(2021) 09 NCLAT CK 0017

Precious Energy Services Ltd vs Regional Director North-Western Region Ministry of Corporate Affairs

National Company Law Appellate Tribunal · Decided on 3 September 2021

HON’BLE JUDGES
Anant Bijay Singh, Member (J) · Shreesha Merla, Member (T)
CASE NUMBER
Company Appeal (AT) No. 17 of 2021

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Judgment

7 paragraphs · 157 words

Heard Learned Senior Counsel Mr. Arun Kathpalia assisted by Learned Counsel Mr. Hemant Sethi & Learned Counsel Mr. Gaurav H Sethi.

Learned Counsel for the Respondent Mr. Ankit Shah is also present. Rejoinder has been filed on behalf of the Appellant which was filed on 31.08.2021 and Written Submissions has also been filed on behalf of the Appellant on 19.04.2021, which are taken on record.

But Learned Counsel of the Respondent has not complied the Order dated 14.07.2021.

Learned Counsel for the Respondent is directed to comply the Order dated 14.07.2021 and file Hard Copy of the Reply Affidavit within one week from today.

Further, Learned Counsel for the Respondent is directed to file Hard Copy of the Written Submissions not exceeding three pages along with the relevant case laws within one week from today.

Office of the Registry is directed to accept the aforesaid documents.

List this matter 'For Admission (After Notice)' on 25th October, 2021.