CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2020) 08 NCLT CK 0058

Akash Garg And Ors. vs Asia Resorts Ltd. And Ors

National Company Law Tribunal · Decided on 5 August 2020

HON’BLE JUDGES
Ajay Kumar Vatsavayi, J · Pradeep R. Sethi, Member (Technical)
RESULT
Allowed
CASE NUMBER
Company Appeal Nos. 132, 166, 172, 178, 179 Of 2020 In Company Petition No. 48/Chd/Hp Of 2020
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 86 words

CA No. 178/2020

This IA has been filed seeking urgent hearing of CA No. 179/2020. In the circumstances, the CA No. 178/2020 is allowed and CA No. 179/2020 is taken up for hearing. Accordingly, CA No. 178/2020 is disposed of.

CA No. 132/2020, 166/2020 172/2020 & 179/2020

Heard Mr. Atul V Sood, Advocate for the petitioners, Mr. Manish Jain, Advocate for respondent No. 1, Mrs. Munisha Gandhi, Senior Advocate for respondent No. 1 & 2 and Mr. Vaibhav Sharma, Advocate for respondent No. 3. Orders reserved.