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M/S Tech Invest India Pvt. Ltd. Through ... vs Assam Power And Electricals Ltd . on 21 July, 2015

Bench: M.Y. Eqbal, Arun Mishra

     ITEM NO.3                                    COURT NO.10                    SECTION X

                                    S U P R E M E C O U R T O F               I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                          Nos.27113-27114/2013

     (Arising out of impugned final judgment and order dated 16/07/2012 in CA
     No.1/2005,25/09/2012 in RCA No.660/2012 passed by the High Court Of
     Uttarakhand At Nainital)

     M/S TECH INVEST INDIA PVT. LTD. THROUGH
     MAJOR SHAREHOLDER RAJIV GOSAIN                                              Petitioner(s)

                                                          VERSUS

     ASSAM POWER AND ELECTRICALS LTD & ORS.                                      Respondent(s)

     (With interim relief and office report)

     Date : 21/07/2015 These petitions were called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE M.Y. EQBAL
                               HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                      Mrs. Priya Puri,Adv.

     For Respondent(s)                      Mr. M. C. Dhingra,Adv.

                                            Mr. M. T. George,Adv.

                                            Mr.    Pulak Raj Mullick, Adv.
                                            Mr.    Sahil Mullick, Adv.
                                            Mr.    Tanuj Bagga Sharma, Adv.
                                            Mr.    Rajinder Mathur,Adv.

                                            Mr. Ravindra Kumar,Adv.

                                            Mr. Subhash Chandra Jain,Adv.

                                UPON hearing the counsel the Court made the following
                                                   O R D E R

By order dated 16.02.2015, the Official Liquidator was directed to be present in this Court today. But he is not present. According to Mr. Ravindra Kumar, learned counsel appearing for the respondent/s, the Official Liquidator is on leave.

Let these matters be listed again on 29.07.2015 to enable the Official Liquidator to be present in this Court on that day.

                         (Sanjay Kumar-II)                                        (Indu Pokhriyal)
                          Court Master                                               Court Master