Bombay High Court
N Annamalai vs M/S.Daewoo International Corporation ... on 17 November, 2021
Author: B.P. Colabawalla
Bench: B.P. Colabawalla
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO. 14227 OF 2021
In
COMPANY PETITION 399 OF 2013
N Annamalai ....PETITIONER
V/S
M/s.daewoo International Corporation And 2 Ors
....RESPONDENT
WITH INTERIM APPLICATION LODGING NO. 14650 OF 2021 In COMPANY PETITION 399 OF 2013 Syedmdabubacker Siddique Adn 3 Ors. ....PETITIONER V/S Daewoo International Corporation And 2 Ors.....RESPONDENT WITH INTERIM APPLICATION LODGING NO. 14652 OF 2021 In COMPANY PETITION 399 OF 2013 Manjudevi R And Anr. (applicants) ....PETITIONER V/S Daewoo International Corporation And Ors. ....RESPONDENT Devika Modekar a/w Neha Patil i/b AKSHAY V KAMBLE for applicant Aditya Pimple a/w Mahendhar Aithe for Official Liquidator CORAM : HON'BLE SHRI JUSTICE B.P. COLABAWALLA J Page 1/2 ::: Uploaded on - 17/11/2021 ::: Downloaded on - 18/11/2021 06:35:07 ::: DATE : 17th November, 2021 P.C. :
S. O. to 01/12/2021 ( at am).
( ASSOCIATE ) Page 2/2 ::: Uploaded on - 17/11/2021 ::: Downloaded on - 18/11/2021 06:35:07 :::