Punjab-Haryana High Court
Pincon Spirit Ltd And Ors vs M/S Bcl Industries And Infrastructure ... on 27 July, 2023
Neutral Citation No:=2023:PHHC:097038
204-6 2023:PHHC:097038
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-5882-2018
Date of decision: 27.07.2023
Pincon Spirit Limited and others
....Petitioners.
Versus
M/s BCL Industries and Infrastructures Limited ....Respondent.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. Guvinder Singh, Advocate for
Mr. Suveer Sheokand, Advocate for the petitioners.
Mr. Gaurav Chopra, Advocate and
Mr. Rishabh Bajaj, Advocate for the respondent.
.....
SANJIV BERRY, J.
Heard.
2. Learned counsel for the petitioner submits that none from the petitioner-company is coming forward to contact the learned counsel that the same has gone into liquidation. He makes statement for withdrawal of the present petition with liberty to take all the grounds available to petitioner before the concerned Court, in accordance with law.
3. Dismissed as withdrawn with the aforesaid liberty.
(SANJIV BERRY) JUDGE 27.07.2023 kanika
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No Neutral Citation No:=2023:PHHC:097038 1 of 1 ::: Downloaded on - 02-08-2023 22:02:08 :::