Bombay High Court
Jm Financial Asset Reconstruction ... vs M/S. Le Mars Marketing Private Ltd. And ... on 13 March, 2020
Author: Sandeep K. Shinde
Bench: Sandeep K. Shinde
19-ALP-214-
2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION (ALP) NO.214 OF 2019
JM Financial Asset Reconstruction
Company Ltd. ... Applicant
Vs
M/s. Le Mars Marketing Private
Ltd. and Ors. ... Respondents
...
Mr. Nikhil Rajani i/by M/s. V. Deshpande & Co. for the Applicant.
Mr. M.G.Patil , APP for the Respondent-State.
CORAM : SANDEEP K. SHINDE J.
DATE : 13th MARCH, 2020 P.C. :
Heard.
2 Registry has reported that respondent nos. 1 and 2 could not be served since they have shifted from the address submitted by the applicant to some other place.
3 The learned counsel for the applicant submits that on the website of the Ministry of Corporate Afairs, another address of the respondent nos.1 and 2 has been Shivgan 1/2 ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 10:34:40 ::: 19-ALP-214- 2019.odt shown. In view of this, he seeks leave to amend.
Amendment to be carried out within two weeks.
4 Office to issue notice to the respondent nos.1 and 2 on their new addresses returnable on 15th April, 2020.
5 Applicant is also permitted to serve respondent nos.1 and 2 by private service and fle affidavit of service.
(SANDEEP K. SHINDE, J.) Shivgan 2/2 ::: Uploaded on - 13/03/2020 ::: Downloaded on - 14/03/2020 10:34:40 :::