Bombay High Court
Official Liquidator vs Accentia Technologies Ltd, Cin ... on 9 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO. 581 OF 2018
In
COMPANY PETITION 127 OF 2014
L And T Finance Limited ....Petitioner
V/S
Accentia Technologies Ltd ....Respondent
WITH OFFICIAL LIQUIDATOR REPORT NO. 185 OF 2018 Official Liquidator ....Petitioner V/S Accentia Technologies Ltd, Cin ....Respondent No.l99999mh19991plc062885 CORAM : R.D. DHANUKA, J DATE : 9th January, 2020 P.C. :
Due to paucity of time the matter is adjourned to 23/01/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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