IN RE Vs. DOLPHIN OFFSHORE ENTERPRISES (INDIA) LIMITED

JUDGEMENT

(1.) Learned Counsel for the parties are present. From a perusal of the file/records, it is observed that directions dated 28.7.2017 were issued earlier by this Tribunal for necessary compliance.

(2.) It is represented by the Ld. Counsel for the petitioner that since he had not come across the above directions as the orders were not uploaded on to the website of NCLT and hence requests for some time to comply with the same.

(3.) In the circumstances, the matter is posted to 08.8.2017 for compliance of the earlier order dated 28.7.2017.