IN RE Vs. IDEA CELLULAR LTD

JUDGEMENT

(1.) Learned Advocate Mr. Sandeep Singhi with Learned Advocate Mr. Pranjal Buch with Learned Advocate Ms. Parini Shah present for Applicant in MA 1/2018.

(2.) Learned Counsel appearing for applicant represented that Company may require till 31.03.2018 for obtaining necessary approvals from various Authorities/ Departments that are condition precedent before filing the merger order with the ROC and scheme provides for such course of action in clause 4.8 of the scheme.

(3.) This Tribunal vide its order dated 11.01.2018 given liberty to the petitioner to file application or applications seeking extension of time for lodgement of this order beyond the period of 30 days by giving cogent reasons.