CourtKutchehry.com
Tribunals and CommissionsDivision Bench

Vijay Paints And Chemicals vs Hanson Petro Pvt. Ltd.

National Company Law Tribunal · Decided on 14 August 2019 · Citation: (2019) 08 NCLT CK 0012

HON’BLE JUDGES
Ajay Kumar Vatsavayi, J · Pradeep R. Sethi, Member (Technical)
CASE NUMBER
Company Petition No. 277 Chd/Pb Of 2019
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 191 words
1.

Members of the Bar are abstaining from work.

2.

Affidavit of service has been filed vide Diary No. 4066 dated 14.08.2019. It is stated therein that the notice sent through speed post has returned back with the remarks that no such person at the given address. In view of insufficient service of notice, issue fresh notice of this petition to the respondent-corporate debtor. Notice be collected by the petitioner from the Registry. The petitioner shall adopt the mode of substitute service and the notice of hearing be advertised in two newspapers (one English and one Hindi) having wide circulation in the area. The next date of hearing is fixed for 04.10.2019.

3.

Opportunity is given to the respondent to file reply/objections, if any, at least two weeks before the date fixed with copy in advance to the counsel opposite and rejoinder thereto, if any, may be filed at least one week before the date of hearing with copy in advance to the counsel opposite.

4.

The Registry is directed to send a copy of this order preferably by e-mail to the petitioner for necessary compliance and intimation to the respondent.