Madhya Pradesh High Court
Diligent Power Private Limited vs Decore Thermal Power Private Limited on 30 November, 2015
COMP-17-2015
(DILIGENT POWER PRIVATE LIMITED Vs DECORE THERMAL POWER PRIVATE LIMITED)
30-11-2015
Shri Parag S. Chaturvedi, learned counsel for the petitioner.
Issue notice to the respondents, returnable in six weeks, P.F. be
paid within seven days.
Petitioner is permitted to publish the notice in two newspapers Dainik Bhaskar and Times of India published from Bhopal.
Notices be also issued to Regional Director, North Western Region, Ministry of Corporate Affairs at Ahmedabad and Registrar of Companies for the State of Madhya Pradesh at Gwalior, returnable in six weeks. P.F. be paid within seven days.
In addition, dasti service is also permitted.
(S.K. GANGELE) JUDGE