Calcutta High Court (Appellete Side)
Ml (Nicco Uco Alliance Credit Limited & ... vs Pg on 2 June, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1
58 02.06.2014 W.P.12858(W) of 2014
ML (Nicco Uco Alliance Credit Limited & Anr. vs.
pg
Union of India & Anr.)
Mr. D.N. Sharma
Mr. T. Khaitan.....for the petitioners
Mr. R. Bharadwaj....for the respondents
The order of the Under Secretary to the Government of India, Ministry of Corporate Affairs dated March 18, 2014 refusing permission sought for by the petitioning company under sections 269/198/309/310 of the Companies Act, 1956 is under challenge in this writ petition.
The writ petition is admitted keeping the point of maintainability open.
Let affidavit-in-opposition be filed by the respondents within three weeks; reply thereto, if any, may be filed by a week thereafter.
Put up this writ petition in the monthly list of July, 2014 under the heading 'Final Disposal'.
However, it is made clear that any action taken during the pendency of the writ petition and in terms of the order impugned shall abide by the result of the writ petition.
(DIPANKAR DATTA,J.)