Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible  ||  Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification  ||  P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional  ||  Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty  ||  Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings  ||  SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest  ||  SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions  ||  SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS    

NCLT Nullifies Attachment Notice Served by ED on Sterling Biotech Ltd. - (15 Feb 2019)

National Company Law Tribunal (NCLT) has nullified attachment notice served by the Enforcement Directorate on Baroda-based Sterling Biotech Ltd. and said that resolution professional can step in to take charge of the properties and deal with them under the Insolvency and Bankruptcy Code (IBC).

Tags : NCLT   STERLING BIOTECH LTD  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved