Bombay High Court
Regional Provident Fund Commissioner ... vs Bharat Heavy Electricals Ltd (Pet) And ... on 9 February, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 9604 OF 2021
WITH
INTERIM APPLICATION (L) NO. 8584 OF 2021
IN
COMPANY PETITION NO. 1180 OF 2002
Regional Provident Fund Commissioner ... Applicant
Regional Office-Chennai - North
In the matter of
Bharat Heavy Electricals Ltd. ... Petitioner
and
The Official Liquidator ... Respondent
Mumbai of M/s. Madras Petrochemicals Ltd.
Mr. Manohar Rajput for the Applicant.
Mr. Mahendhar Aithe, Company Prosecutor.
CORAM : A. K. MENON, J.
DATED : 9th FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :
INTERIM APPLICATION (L) NO. 9604 OF 2021
1. This application seeks condonation of delay in filing an application for an order of adjudication in which liquidator is represented by Mr. Aithe. The prosecutor has no objection to the application being allowed. In the circumstances, I pass the following order :
(i) Interim Application is made absolute in terms of prayer clause (a).
RAJESHWARI RAMESH
(ii) Interim Application (L) no. 9604 of 2021 is disposed in the above PILLAI Digitally signed by RAJESHWARI terms.
RAMESH PILLAI Date: 2022.02.099-IAL-9604-2021-CP-1180-2002-IAL-8584-2021.odt 1/2 17:01:40 +0530 rrpillai INTERIM APPLICATION (L) NO. 8584 OF 2021
1. On behalf of the applicant Mr. Rajput states that he has been served with copy of the affidavit in reply on 27 th January, 2022. He seeks four weeks time to file rejoinder.
2. Rejoinder, if any, to be filed within six weeks from today.
3. In the meantime the company prosecutor shall ensure that reply is filed within one week.
(A. K. MENON, J.) 9-IAL-9604-2021-CP-1180-2002-IAL-8584-2021.odt 2/2 rrpillai