Section 33(2) in The Company Law Board Regulations, 1991
(2)In every register, referred to in sub-regulation (1), there shall be entered the following particulars, namely -(a)the serial number of the petition or application and in addition, in the case of an application, the serial number of the petition to which it relates;(b)the date of presentation or receipt of the petition or application;(c)the name of the company to which the matter relates;(d)the name and address of the petitioner or applicant;(e)the names and addresses of the other parties to the petition or application and the names and addresses of the authorized representatives of the parties, if any;(f)the provision of law under which the petition or application is made;(g)the nature of the reliefs which have been sought;(h)the date of disposal of the petition or application;(i)the nature of the order made by the Bench;(j)the date when the formal order is drawn up and communicated to the parties;(k)remarks, if any.
