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Bombay High Court

Manjudevi R And Anr. (Applicants) vs Daewoo International Corporation And ... on 29 September, 2021

Author: B.P.Colabawalla

Bench: B.P.Colabawalla

                                              18-IA(L)-14227-21.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                  INTERIM APPLICATION (L) NO. 14227 OF 2021
                                   IN
                     COMPANY PETITION NO. 399 OF 2013

N. Annamalai                                       .. Applicant


IN THE MATTER OF
M/s. Daewoo International Corporation & Anr.       .. Petitioners
            Vs.
Futura Polyesters Limited                          .. Respondent
                                  WITH
                  INTERIM APPLICATION (L) NO. 14650 OF 2021
                                   IN
                       COMPANY PETITION NO. 399 OF 2013

SayedMdAbubacker Siddique & Ors.                   .. Applicants


IN THE MATTER OF
M/s. Daewoo International Corporation & Anr.       .. Petitioners
            Vs.
Futura Polyesters Limited                          .. Respondent
                                  WITH
                  INTERIM APPLICATION (L) NO. 14652 OF 2021
                                   IN
                       COMPANY PETITION NO. 399 OF 2013

Manjuedevi R & Anr.                                .. Applicants




Ganesh Lokhande                         1/3
                                                    18-IA(L)-14227-21.doc


IN THE MATTER OF
M/s. Daewoo International Corporation & Anr.            .. Petitioners
            Vs.
Futura Polyesters Limited                               .. Respondent


Mr.Akshay Patil a/w. Neha Patil i/b. Akshay Kamble for the Applicants
in all IA.
Mr.Shatrughna Chauhan, Dy. O. L. is present.



                              CORAM :- B.P.COLABAWALLA, J.
                              DATE     :- 29th SEPTEMBER, 2021.

P. C.:


1. All the above Interim Applications are coming up for the first time before this Court and the Official Liquidator has sought time to file an Affidavit-in-Reply in all the above Interim Applications.

2. Acceding to his request, the above matters are stood over to 27th October, 2021.

3. The Official Liquidator shall file its reply in all the above three Applications on or before 20th October, 2021 and serve a copy of the same on the advocates for the Applicants. If the Applicants want to file any rejoinder, they may do so on or before 25 th October, 2021 and Ganesh Lokhande 2/3 18-IA(L)-14227-21.doc serve a copy of the same on the Official Liquidator.

4. Stand over to 27th October, 2021.

GANESH SUBHASH 5. All parties to act on an authenticated copy of this order LOKHANDE Digitally signed by digitally signed by the Personal Assistant /Private Secretary/Associate GANESH SUBHASH LOKHANDE Date: 2021.09.30 13:29:36 +0530 of this Court.

(B. P. COLABAWALLA, J.) Ganesh Lokhande 3/3