License & Printed By : | https://www.aironline.in |
AIROnline 2020 Kar 774
Karnataka High Court
Hon'ble Judge(s): G. Narendar , J

Constitution of India , Art.226— Interim protection - Grant of - Interim Resolution Professional (IRP) to take charge of company for default - Petitioner unable to approach appellate Court due to lock-down - Petitioner granted interim protection for eight weeks. (Para 6)

Buy and Download By Entering Following Details (Worth /-)

Step 1
Enter your contact details.
Please enter your name.
Please enter a valid 10 digit mobile number
Please enter your valid email id.
I agree on Terms & Conditions
SUBMIT
Step 2
Enter your payment details

 J