Bombay High Court
Kalpataru Properties Pvt. Ltd vs Shree Ram Urban Infrastructure Limited ... on 23 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IA/1/2019
In
CP/1066/2015
Vikas Shambhukumar Kasliwal ....Petitioner
V/S
Indiabulls Housing Finance Limited And 2 Ors. ....Respondent
WITH COMPANY APPLICATION LODGING NO. 495 OF 2018 In OFFICIAL LIQUIDATOR REPORT 16 OF 2018 Aston Enterprises Limited ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 467 OF 2018 In COMPANY PETITION 1066 OF 2015 Ajit Rasiklal Sanghvi And 3 Others ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH COMPANY APPLICATION NO. 411 OF 2018 In COMPANY PETITION 1066 OF 2015 Page 1/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: Utility Premises Pvt. Ltd. And Another ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 345 OF 2018 In COMPANY PETITION 1066 OF 2015 Utility Premises Pvt. Ltd. ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 301 OF 2018 In COMPANY PETITION 1066 OF 2015 Utility Premises Pvt. Ltd. And Another ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 221 OF 2018 In COMPANY PETITION 1039 OF 2015 A. Navinchandra Steels Pvt. Ltd. (formerly ....Petitioner Known As A. Navinchandra Steels Ltd.) V/S Shree Ram Urban Infrastructure Ltd. And ....Respondent Another WITH COMPANY APPLICATION NO. 96 OF 2018 Page 2/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: In COMPANY PETITION 1066 OF 2015 A. Navinchandra Steels Ltd ....Petitioner V/S Shree Ram Urban Infrastructure Limited And ....Respondent Anr WITH OFFICIAL LIQUIDATOR REPORT NO. 16 OF 2018 The Official Liquidator High Court Bombay ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY PETITION NO. 1039 OF 2015 A. Navinchandra Steels Pvt. Ltd. (formerly ....Petitioner Known As A. Navinchandra Steels Ltd.) V/S Shree Ram Urban Infrastructure Ltd. Cin No. ....Respondent L17110mh1935plc002241 WITH SHOW CAUSE NOTICE NO. 108 OF 2018 In COMPANY PETITION 1066 OF 2015 Action Barter Private Limited ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH Page 3/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: COMPANY APPLICATION NO. 54 OF 2019 In COMPANY PETITION 1066 OF 2015 Ajit Rasiklal Sanghvi And 3 Ors (applicants) ....Petitioner V/S Shree Ram Urban Infrastructure Limited And 2 ....Respondent Ors (res) WITH COMPANY APPLICATION NO. 127 OF 2019 In COMPANY PETITION 1066 OF 2015 Vikas Kasliwal ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH COMPANY APPLICATION NO. 285 OF 2019 In COMPANY PETITION 1066 OF 2015 Kalpataru Properties Pvt. Ltd ....Petitioner V/S The Collector And District Magistrate Mumbai ....Respondent City District And 5 Ors.
WITH COMPANY APPLICATION NO. 284 OF 2019 In COMPANY PETITION 1066 OF 2015 Vikas Kasliwal ....Petitioner Page 4/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: V/S The Collector And District Magistrate And 5 Ors ....Respondent WITH COMPANY APPLICATION NO. 336 OF 2019 In COMPANY PETITION 1066 OF 2015 Action Barter Private Limited ....Petitioner V/S Shree Ram Urban Infrastructure Limited And 3 ....Respondent Ors.
WITH COMPANY APPLICATION NO. 199 OF 2019 In COMPANY PETITION 1066 OF 2015 Vikas Kasliwal Ex Director Of Shree Ram Urban ....Petitioner Infrastructure Ltd. And 7 Ors.
V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 253 OF 2019 In COMPANY PETITION 1066 OF 2015 India Infoline Finance Limited. ....Petitioner V/S Shree Ram Urban Infrastructure Limited. ....Respondent WITH COMPANY APPLICATION NO. 256 OF 2019 In Page 5/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: COMPANY PETITION 1066 OF 2015 India Infoline Finance Limited. ....Petitioner V/S Shree Ram Urban Infrastructure Limited. ....Respondent WITH COMPANY APPLICATION NO. 260 OF 2019 In COMPANY PETITION 1066 OF 2015 India Infoline Finance Limited ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 258 OF 2019 In COMPANY PETITION 1066 OF 2015 India Infoline Finance Limited ....Petitioner V/S Shree Ram Urban Infrastructure Limited ....Respondent WITH COMPANY APPLICATION NO. 257 OF 2019 In COMPANY PETITION 1066 OF 2015 India Infoline Finance Ltd. ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH Page 6/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: COMPANY APPLICATION NO. 254 OF 2019 In COMPANY PETITION 1066 OF 2015 India Infoline Finance Ltd. ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH COMPANY APPLICATION NO. 302 OF 2019 In COMPANY PETITION 1066 OF 2015 Priya Chain Khubchandani ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 WITH COMPANY APPLICATION NO. 249 OF 2019 In COMPANY PETITION 1066 OF 2015 Kalpataru Properties Pvt. Ltd. ....Petitioner V/S Shree Ram Urban Infrastructure Limited Cin ....Respondent L17110mh1935plc002241 And The Official Liquidator And 2 O WITH COMPANY APPLICATION NO. 334 OF 2019 In COMPANY PETITION 1066 OF 2015 Page 7/8 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 24/01/2020 05:19:12 ::: Classic Marble Company Private Limited. ....Petitioner V/S The Official Liquidator Representing Of Shree ....Respondent Ram Urban Infrastructure Ltd CORAM : R.D. DHANUKA, J DATE : 23rd January, 2020 P.C. :
Due to paucity of time the matter is adjourned to 30/01/2020 . 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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