LAWS(DLH)-2021-9-27

SONIA KHOSLA Vs. REGISTRAR, NATIONAL COMPANY LAW TRIBUNAL

Decided On September 30, 2021
SONIA KHOSLA Appellant
V/S
Registrar, National Company Law Tribunal Respondents

JUDGEMENT

(1.) The petitioner, represented through her Legal Representative, vide this petition has made the following prayers:

(2.) During the course of submissions made on behalf of either side on 22.9.2021, it was submitted on behalf of the respondent that the order dated 7.2.2020 in C. P. No. 114/2007 of the NCLT had been assailed by the petitioner vide an appeal which appeal has since been dismissed and the copy of the said appeal and order of the NCLAT dismissing the said appeal were directed to be placed on record.

(3.) The petitioner has placed on record the copy of the appeal under Section 421 of the Companies Act, 2013, against the order dated 7.2.2020 of the NCLT and has also submitted on record the copy of the order dated 16.3.2020 in Company Appeal (AT) 75/2020 of the NCLAT whereby the said appeal was dismissed.