REGENT COMPUTRONICS PVT. LTD.

Jotun India Private Limited Appellant

V/S

Psl Limited Respondents

Referred Judgements :-

SEAFORD COURT ESTATES LTD. V. ASHER [REFERRED TO]
B. GOPAL DAS AND ORS. VS. KOTA STRAW BOARD (P) LTD. [REFERRED TO]
ALLAHABAD BANK VS. CANARA BANK [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]
ICICI BANK LTD VS. SIDCO LEATHER [REFERRED TO]
GHAZIABAD ZILA SAHKARI BANK LTD VS. ADDL LABOUR COMMISSIONER [REFERRED TO]
SAHARA INDIA REAL ESTATE CORPORATION LIMITED VS. SECURITIES AND EXCHANGE BOARD OF INDIA [REFERRED TO]
M/S. MADURA COATS LIMITED VS. M/S. MODI RUBBER LTD. [REFERRED TO]
NEELKAMAL REALTORS SUBURBAN PVT. LTD. AND ANR. VS. UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Admit. Heard finally by consent of the parties.

(2.) This appeal is directed against the order dated 5/1/2018 passed by the learned Single Judge (Coram: K. R. Shriram,J.) in Company Application No. 572 of 2017 in Company Petition No. 434 of 2015.

(3.) The appellant is original respondent in Company Application No. 572 of 2017 and original petitioner in Company Petition No. 434 of 2015, which came to be filed on 10/3/2015 under Sections 433 and 434 of the Companies Act, 1956 (for short the Act of 1956). The respondent herein is original applicant in Company Application No. 572 of 2017 and original respondent in Company Petition No. 434 of 2015.

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JOTUN INDIA PRIVATE LIMITED Vs. PSL LIMITED

Referred Judgements :-

JUDGEMENT

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