Bombay High Court
Kapil Puri And Spanco Ltd. And Spanco Ltd vs Pam Pharmaceutical And Allied ... on 22 August, 2019
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
14.chsd.171.19..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 171 OF 2019
IN
COMMERCIAL SUIT NO. 10 OF 2012
Kapil Puri ..Applicant/
Plaintiff No.1.
IN THE MATTER BETWEEN
Kapil Puri and Another ..Plaintiffs
Vs.
Pam Pharmaceutical and Allied
Machinery Co Pvt Ltd ..Defendant
Mr. Sanjeev Sambasivan I/b Phoenix Legal, for Plaintiff No.1.
CORAM :- B.P.COLABAWALLA , J.
DATE :- AUGUST 22, 2019.
P. C.:
The learned counsel for Defendant No.1 has brought to my attention an order dated 4 th June, 2019 whereby Plaintiff No.1 has been adjudged an insolvent and the Official Assignee is appointed of the properties of the insolvent. In these circumstances, he submits that an appropriate application will have to be filed on behalf of the Aswale 1/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 04:08:09 :::
14.chsd.171.19..doc Official Assignee to bring him on record. For these limited purpose he seeks four weeks time. In these peculiar circumstances, stand over to 19th September, 2019.
(B. P. COLABAWALLA, J.) Aswale 2/2 ::: Uploaded on - 22/08/2019 ::: Downloaded on - 23/08/2019 04:08:09 :::