LAWS(NCLT)-2018-1-34

SHRIKANT GARUD & ANR Vs. ROC, MUMBAI

Decided On January 01, 2018
SHRIKANT GARUD And ANR Appellant
V/S
Roc, Mumbai Respondents

JUDGEMENT

(1.) Cp No. 703/252(l) //NCLT/MB/MAH/2017 This Company Petition is allowed, vide separate order, on imposing cost of Rs. 1,00,000/- payable to RoC, Mumbai, within 15 days hereof.