Bombay High Court
Official Liquidator vs Palace Gardens Chennai Sez Pvt. Ltd on 9 January, 2020
Author: R.D.Dhanuka
Bench: R.D.Dhanuka
ppn 1 2.olr-16.20.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.16 OF 2020
IN
COMPANY PETITION NO.298 OF 2015
In the matter of Companies Act, I of 1956
And
In matter of the Palance Gardens Chennai
SEZ Pvt. Ltd. (In Liqn.)
Vishnu Sindwani .. Petitioner
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Mr.Mahendhar Aithe, Company Prosecutor for Official Liquidator
present.
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CORAM : R.D.DHANUKA, J.
DATE : 9th January 2020 P.C.:
. I have heard learned counsel for the Official Liquidator and have perused the averments made in the report.
2. The reasons recorded in the report are accepted. The report is made absolute in terms of prayer clauses (a) to (e). No order as to costs.
R.D.DHANUKA, J.
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