Gujarat High Court
Akar Laminators Ltd vs Respondent(S) on 6 April, 2017
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
O/COMP/246/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 246 of 2004
In
COMPANY APPLICATION NO. 266 of 2004
With
COMPANY APPLICATION NO. 44 of 1999
In
COMPANY PETITION NO. 74 of 1998
With
COMPANY PETITION NO. 74 of 1998
With
COMPANY PETITION NO. 29 of 2003
With
COMPANY PETITION NO. 142 of 2006
In
COMPANY APPLICATION NO. 266 of 2004
==========================================================
AKAR LAMINATORS LTD.....Petitioner(s)
Versus
. .....Respondent(s)
==========================================================
Appearance:
MRS SWATI SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
KSHITIJ M AMIN, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI
Date : 06/04/2017
COMMON ORAL ORDER
In view of Rule 3 of The Companies (Transfer of Pending Proceedings) Rules, 2016, (The Rules for short), the present petitions stand transferred to the National Company Law Tribunal, Bench at Ahmedabad.
Page 1 of 2
HC-NIC Page 1 of 2 Created On Tue Aug 15 17:47:55 IST 2017
O/COMP/246/2004 ORDER
The Registry is directed to transfer the petitions along with the connected applications and the entire record pertaining thereto, as per Rule 7 of the said Rules. The Registry may do the needful as expeditiously as possible and without avoidable delay.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Aug 15 17:47:55 IST 2017