National Company Law Appellate Tribunal
Viavi Solutions India Pvt. Ltd. & Ors vs Registrar Of Companies, Nct Delhi And ... on 28 February, 2017
21 Section 210 Of the Companies Act 1956 and sub-section (7) of Section 129 Of Companies Act 2013 which are applicable for different year ending,
40. In the result, the Company Appeal Nos. 49 and 50 Of 2016 are dismissed. The Company Appeal Nos. 51 and 52 of 2016 stand disposed of in terms of order as mentioned above, the Company Appeal No. 53 Of 2016 is disposed of by remitting the Company Petition NO. 16/ 130/ 16 to National Company Law Tribunal, New Delhi Bench for fresh decision after notice and hearing the parties.
41. However, in the facts and circumstances of the case there shall be no order as to cost.
Mr. Balvinder Singh) (Justice S.J Mukhopadhaya) Member (Technical) Chairperson NEW DELHI 28th February, 2017