Gujarat High Court
Desai Vishnubhai Fulabhai & vs O.L. Of Arbuda Mills (Under on 21 January, 2013
Bench: Ravi R.Tripathi, R.D.Kothari
DESAI VISHNUBHAI FULABHAIV/SO.L. OF ARBUDA MILLS (UNDER LIQUIDATION)....Opponent(s) O/OJA/50/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD O.J.APPEAL NO. 50 of 2005 In COMPANY APPLICATION NO. 121 of 2005 In COMPANY PETITION NO. 86 of 1995 With CIVIL APPLICATION NO. 393 of 2012 In O.J.APPEAL NO. 50 of 2005 With CIVIL APPLICATION NO. 394 of 2012 In O.J.APPEAL NO. 50 of 2005 ================================================================ DESAI VISHNUBHAI FULABHAI & 5....Appellant(s) Versus O.L. OF ARBUDA MILLS (UNDER LIQUIDATION)....Opponent(s) ================================================================ Appearance: MR HM PARIKH, ADVOCATE for the Appellant(s) No. 1 , 3 , 6 MR SATYAM Y CHHAYA, ADVOCATE for the Appellant(s) No.2, 4 - 5 MR JS YADAV, ADVOCATE for the Opponent(s) No. 1 OFFICIAL LIQUIDATOR for the Opponent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 21/01/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) Mr. Sunit Shah, learned advocate for Mr. Satyam Chhaya, learned advocate for the applicant prays for time to file appropriate application seeking condonation of delay. Request is granted. The matter is adjourned to 30th January, 2013.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) aruna Page 2 of 2