Gujarat High Court
Icici Bank Ltd vs Official Liquidator Of M/S. Mardia ... on 21 March, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
O/OJCA/88/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 88 of 2013
In
OFFICIAL LIQUDATOR REPORT NO. 218 of 2008
In
COMPANY APPLICATION NO. 97 of 2006
In
COMPANY PETITION NO. 338 of 1999
With
OFFICIAL LIQUDATOR REPORT NO. 218 of 2008
In
COMPANY APPLICATION NO. 97 of 2006
==============================================================
ICICI BANK LTD....Applicant
Versus
OFFICIAL LIQUIDATOR OF M/S. MARDIA CHEMICALS LTD &
3....Respondents
==============================================================
Appearance:
SINGHI & CO, ADVOCATE for the Applicant No. 1
MS AMEE YAJNIK, ADVOCATE for the Respondent No. 1
NOTICE SERVED for the Respondents No. 2 - 4
OFFICIAL LIQUIDATOR for the Respondent No. 1
==============================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 21/03/2014
ORAL ORDER
Learned counsel Ms. Amee Yajnik seeks time and submits that the time is required to be sough on account of her requirement to receive proper instructions in respect of the other opponents. She submits that the scenario is very much disturbing as the properties are at Amhemadaba and Mumbai and Court receiver was at Mumbai and, therefore, there need to be proper instructions from at least respondent no.2 in this application i.e. Court Receiver, High Court of Bombay.
Page 1 of 2O/OJCA/88/2013 ORDER The request for time is opposed on behalf of the applicant submitting that request for receiving instructions would have no bearing upon the prayer made in this application.
Be that as it may. The Court is of the view that, the request for time is not going to prejudice in any manner to the applicant. Hence, put up on 09.04.2014. No further time shall be granted to anyone in the matters.
Office to keep copy of this order in each matter.
(S.R.BRAHMBHATT, J.) Pankaj Page 2 of 2