MUDIT BHATNAGAR Vs. ECOFIL TECHNOLOGIES INDIA PVT LTD

JUDGEMENT

(1.) Counsel for the petitioner present. This matter has been transferred from the Hon'ble High Court of Madras vide notification No. GSR 1119(E) dated 07.12.2017 issued by the Ministry of Corporate Affairs. While making the submissions, Counsel for petitioner stated that they have not complied with the requirements as per Sec. 9(3) (b) & (c) and other required statutory formalities as per the provisions of the IB Code, 2016. In view of the notification dated 29.6.2017 issued by the Ministry of Corporate Affairs, the matter stands abated.