Bombay High Court
Official Liquidator vs M/S. Sharp Industries Ltd. - ... on 27 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 909 olr 64 of 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.64 OF 2019
IN
COMPANY PETITION NO.400 OF 2012
AND
COMPANY PETITION NO.171 OF 2013
AND
COMPANY PETITION NO.224 OF 2014
In the matter of the Companies Act, I
of 1956;
and
In the matter of Winding up of Sharp
Industries Ltd. ( in liqn.)
Henkel Chemical India Ltd. ... Petitioner
Mr. P.V.Katkar, Official Liquidator with Mr. Mahendher Aithe, Company Prosecutor,
present.
CORAM: S.J. KATHAWALLA, J.
DATE: 27th MARCH, 2019 P.C.:
1. Perused the Official Liquidator's Report. The same is allowed in terms of prayer clauses (a) and (b).
2. The Official Liquidator's Report is accordingly disposed of.
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