Supreme Court - Daily Orders
Meghdoot Services Ltd vs Registrar Of Companies on 9 January, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.8 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33287/2016
(Arising out of impugned final judgment and order dated 11/05/2016
in APOT No. 386/2015 passed by the High Court of Calcutta)
MEGHDOOT SERVICES LTD AND ANR. Petitioner(s)
VERSUS
REGISTRAR OF COMPANIES AND ANR. Respondent(s)
(With appln.(s) for permission to file additional documents and
interim relief and office report)
Date: 09/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. Abhishek Gupta, AOR
For Respondent(s)
Mr. S.N. Mookherjee, Sr. Adv.
Mr. Nikhil Jhunjhunwala, Adv.
Mr. VVV Sastry, Adv.
Mr. Rajat Jariwal, Adv.
Mr. Sanjeev K. Kapoor, Adv.
For M/s. Khaitan & Co.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for Respondent No.2 prays for and is granted four weeks' time to file counter affidavit.
As prayed, learned counsel appearing for the petitioners to file rejoinder affidavit within two weeks therefrom.
List the matter after six weeks.
Signature Not Verified (VISHAL ANAND) (SNEH LATA SHARMA) Digitally signed by VISHAL ANAND Date: 2017.01.09 COURT MASTER COURT MASTER 17:48:20 IST Reason: