Punjab-Haryana High Court
National Investors Forum vs Golden Projects Ltd on 20 August, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CP No.66 of 2002 (O&M)
Date of Decision:20.08.2015
National Investors Forum (Regd) ........ Petitioner
Versus
Golden Projects Limited ...... Respondent
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: None for the petitioner.
Mr. Y. S. Turka, Advocate for the respondent.
RAJESH BINDAL J.
In view of the orders passed in CA No.377 of 2015 dated 31.07.2015, whereby sale committee has been appointed and in CP No.115 of 2002 dated 07.08.2015 titled as The Plantation Investors Protection Society (Regd.) Vs. Golden Projects Limited and another, whereby the respondent company has been directed to be wound up, the prayer made in the present petition has been rendered infructuous and the same is disposed of as such, however, with liberty to the petitioner(s) to get the same revived in case the respondent company comes out of winding up and the claim of the petitioner(s) is not settled.
Ordered accordingly.
As none has appeared for the petitioner, a copy of the order be sent to the petitioner.
(Rajesh Bindal) Judge 20.08.2015 rittu RITTU 2015.08.24 12:23 I attest to the accuracy and integrity of this document