Bombay High Court
S. Jayaram Chowdary vs Skypak Couriers Ltd.(Mp) Nd The O.O. Of ... on 3 August, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
13-IA-23948-22+.DOC
Sayali Upasani
SANTOSH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SUBHASH
KULKARNI
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
SANTOSH
SUBHASH
KULKARNI
Date: 2022.08.04
09:57:31 +0530
INTERIM APPLICATION (L) NO. 23948 OF 2022
IN
COMPANY PETITION NO. 466 OF 1995
S. Jayaram Chowdary ...Applicant
In the matter between
Skypak Courier Ltd ... Petitioner
Versus
The Official Liquidator Ross Murarka
Finance Ltd (In Liqn.) ...Respondent
Mr. C.M. Mehta i/b MMK Associates, for Applicant
Mr. Mahendhar Aithe, Company Prosecutor, for Official
Liquidator.
CORAM: N. J. JAMADAR, J.
DATED : 3rd August, 2022
PC:-
1. The learned Counsel for the Applicant seeks leave to amend the application so as to implead M/s Suddagunta Sugars Ltd. as a party respondent to this application.
Leave granted.
Necessary amendment be carried out forthwith.
2. Re-verification is dispensed with.
3. Issue notice to the newly impleaded respondent No.2, returnable on 24th August, 2022. 1/2
13-IA-23948-22+.DOC
4. In addition to notice through Court, the applicant is at liberty to serve newly impleaded respondent No.2 by private service and file affidavit of service.
5. List on 24th August, 2022.
[N. J. JAMADAR, J.] 2/2