IN RE: USHA BRECO REALITY LIMITED Vs. STATE

JUDGEMENT

(1.) Co. Appl. 2025/2014 (on behalf of the Regional Director for condonation of delay)

(2.) The registered offices of the Petitioner Companies are situated at New Delhi, within the jurisdiction of this Court.

(3.) The details of the respective dates of incorporation of the Petitioner Companies, their authorized, issued, subscribed and paid-up capital have been given in the Petition.