Bombay High Court
M/S. Liugong India Pvt. Ltd vs Vadraj Cements Ltd. Cin No. ... on 8 October, 2018
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 11.CP-101-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY PETITION NO.101 OF 2015
M/s. Liugong India Private Limited ....Petitioner
Vs.
Vadraj Cements Limited ....Respondent
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Ms. Sneha Phene a/w. Ms. Yasmeen Mohd. Sabir I/b. Little and Co. for
petitioner.
None for respondent.
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CORAM : K.R.SHRIRAM, J.
DATE : 8th OCTOBER 2018
P.C.:
1 Ms. Phene, counsel for petitioner states that petitioner will take
out an application for validating the transaction as required under Section 536 (2) of the Companies Act, 1956. Ms. Phene further states that the application will be lodged during the course of this week and also serve a copy thereof upon Official Liquidator.
2 Application with this petition to be listed on 31st October 2018.
Digitally signed
(K.R. SHRIRAM, J.)
by Gauri Amit
Gauri Gaekwad
Amit Date:
2018.10.08
Gaekwad 17:20:50
+0530
Gauri Gaekwad