Tribunals and CommissionsDivision Bench(2019) 08 NCLT CK 0011

Oriental Bank Of Commerce vs Millennium Wires Private Limited

National Company Law Tribunal · Decided on 14 August 2019

HON’BLE JUDGES
Ajay Kumar Vatsavayi, J · Pradeep R. Sethi, Member (Technical)
CASE NUMBER
Company Application No. 54, 449, 450, 2019, 458, 601 Of 2019 In Company Petition No. 159 Chd/Pb Of 2018 (Admitted matter)

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Judgment

15 paragraphs · 233 words
1.

Members of the Bar are abstaining from work.

2.

In compliance with the order dated 04.07.2019, the Liquidator submits that he sent an e-mail on 24.07.2019 to the Directors of the suspended Board of Directors, but no information has been received till date. Mr. Rakesh Khanna and Ms. Sarita Khanna, Directors of the suspended Board of Directors are directed to be present in person on the next date of hearing and to explain the non-compliance.

3.

List the application on 05.09.2019.

CA No. 450/2019:

4.

Members of the Bar are abstaining from work.

5.

Reply to the application has been filed vide diary No. 3930, dated 06.08.2019. The Liquidator submits that the copy of reply has not been received. The learned counsel for the State Trading Corporation of India Limited will send another copy of the reply to the counsel opposite as well as to the Liquidator.

6.

List the application on 05.09.2019.

CA No. 449/2019:

7.

Members of the Bar are abstaining from work.

8.

The Liquidator has filed reply to the application vide diary No. 3896, dated 06.08.2019.

9.

List the application on 05.09.2019.

CA No. 458/2019 & 601/2019:

10.

Members of the Bar are abstaining from work.

11.

In the interest of justice, both these applications are adjourned to 05.09.2019.

12.

The registry is directed to send a copy of this order preferably by e-mail to the parties concerned.