Bombay High Court
Kapil Puri And Spanco Ltd vs Pam Pharmaceutical And Allied ... on 4 January, 2019
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
Ladda IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION COMMERCIAL SUIT No. 10 of 2012. Kapil Puri & Anr ..Plaintiffs.
Vs Pan Pharmaceutical & Allied Machinery Co. Pvt. Ltd ..Defendant. Ms Smiti Verma i/by Phoenix Legal for Plaintiff No.1.
CORAM : B. P. COLABAWALLA, J DATED :- 4TH JANUARY, 2019. P.C. :
1 Not on Board. Mentioned. At the request of the learned Advocate for Plaintiff No.1 taken on board. 2 By an order dated 30th November, 2018 it was brought to the notice of this Court that plaintiff No.2 has been wound up and hence it was ordered that steps be taken to bring the Official Liquidator on record within a period of four weeks from 30th November, 2018. The time to take steps for bringing the Official Liquidator on record is extended by a period of two weeks from today.
(B.P. COLABAWALLA, J.) 1/1 2nd-NOB-coms-10-12.doc ::: Uploaded on - 04/01/2019 ::: Downloaded on - 10/01/2019 06:20:37 :::