HDFC BANK LIMITED Vs. REGISTRAR OF COMPANIES MUMBAI

JUDGEMENT

(1.) Since the pleadings are completed, we decided to dispose the petition at the admission stage itself. Therefore, Rule. Rule made returnable forthwith and heard.

(2.) At the outset, Mr. Singh is seeking an adjournment, which we are not inclined to grant. This petition has been pending since 2018.

(3.) Petition has been filed impugning an order dtd. 4/10/2018 passed under Sec. 206(4) of the Companies Act 2013 (the Act). By the said order, petitioner has been called upon to furnish various details, documents and information.