Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 23 November, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
22-IAL15085-21INCNPCP3-19.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 15085 OF 2021
IN
SANTOSH
SUBHASH CONTEMPT PETITION NO. 3 OF 2019
KULKARNI IN
OFFICIAL LIQUIDATOR'S REPORT NO. 21 OF 2016
Digitally signed by
SANTOSH
SUBHASH
KULKARNI
Date: 2022.11.24
10:33:07 +0530 IN
COMPANY APPLICATION NO. 265 OF 2015
IN
COMPANY PETITION NO. 352 OF 1996
Mrs. Raksha Kirit Gosher ...Applicant
In the matter between
Mrs. Raksha Kiti Gosher ...Petitioner
Versus
Official Liquidator, High Court, Bombay (for
M/s. Woodland Garde Cafe) & ors. ...Respondents
WITH
INTERIM APPLICATION (L) NO. 4540 OF 2021
IN
COMPANY APPLICATION NO. 453 OF 2017
IN
OFFICIAL LIQUIDATOR'S REPORT NO. 21 OF 2016
WITH
INTERIM APPLICATION (L) NO.3710 OF 2022
WITH
RPC (L)/7/2019
IN
COMPANY APPLICATION NO. 453 OF 2017
Mr. Vivek Vasant Phadke, for the Petitioner/Applicant in
IAL/15085/2021.
Mr. Mandar Soman, a/w Pritesh Burad, Ms. Samita Vaviya,
Twinkle Gadhiya, i/b Pritesh Burad Asso., for the
Applicant in IAL/3710/2022.
Mr. Pritesh Burad, Ms. Samita Vaviya, Twinkle Gadhiya, i/b
Pritesh Burad Asso., for Respondent no.10 in Contempt
Petition No.3/2019.
Mr. Naushad Engineer, for the Official Liquidator.
1/2
22-IAL15085-21INCNPCP3-19.DOC
CORAM: N. J. JAMADAR, J.
DATED : 23rd NOVEMBER, 2022 PC:-
1. Heard the learned Counsel for the parties.
2. The learned Counsel for the original petitioner submits that the petitioner has filed affidavit in support of his claim of ownership over the subject property in terms of the order dated 3rd October, 2018.
3. The witness, who has filed affidavit in lieu of examination- in-chief on behalf of the petitioner, shall remain present before the Court for recording further evidence.
4. List on 21st December, 2022.
[N. J. JAMADAR, J.] 2/2