Bombay High Court
M/S J D Steel Corporation vs The Freyssinet Pre-Stressed Concrete ... on 22 October, 2019
Author: R.I. Chagla
Bench: R.I. Chagla
12-IA-1-19.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO. 1 OF 2019
IN
COMPANY PETITION NO. 891 OF 2015
Pragmatic Traders Private Limited ...Applicant
In the matter of
Ato (I) Limited ...Petitioner
Versus
The Official Liquidator for the Freyssinet ...Respondents
Pre Stressed Concrete Company Limited & Anr.
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
COMPANY PETITION NO. 633 OF 2014
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
COMPANY PETITION NO. 1137 OF 2015
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
COMPANY PETITION NO. 199 OF 2016
WITH
INTERIM APPLICATION NO. 1 OF 2019
IN
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12-IA-1-19.doc
COMPANY PETITION NO. 500 OF 2016
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Mr. Rohaan Cama, a/w Mr. Gaurav Mehta, a/w Lalan Gupta, Bhanu
Chopra, i/by M/s. Dhruve Liladhar & Co., for the Applicant.
Mr. Ajay Patil, for the Respondent No. 2.
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CORAM : R.I. CHAGLA J.
DATE : 22 October 2019
ORDER :
1. The learned Counsel appearing for the Respondent No. 2 seeks permission to file Affidavit in Reply to the Interim Application. The Advocates for Respondent No. 2 have also to come on record and they undertake to file their Vakalatnama. The permission is granted.
2. The Respondent No. 2 shall file Reply to the Interim Application on or before 4th November 2019.
3. The Vakalatnama shall also be filed by that date.
4. Place the Interim Application on 6th November 2019.
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