Chattisgarh High Court
Deepak Industries Limited vs Eics Consultancy Private Ltd. 3 ... on 2 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 378 of 2018
Deepak Industries Limited, a Company duly incorporated under the
provisions of the Companies Act, 1956 carrying on business under the name
and style of M/s New Allenberry Works (Proprietor : Deepak Industries Ltd.)
from interalia 62 Hazra Road, Kolkata - 700019, P.S. Gariahat.
---- Petitioner
Versus
EICS Consultancy Private Ltd. A Company duly incorporated under the
provisions of the Companies Act, 1956 having its registered office at 103-
106, Om Residency, 1st Floor Ring Road, No.2, Bilaspur, Chhattisgarh -
495001. ---- Respondent
For Petitioner : Ms. Aditi Singhvi, Advocate. For Respondent : Mr. Qamrul Aziz, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 02/07/18 Heard.
1. Ms. Aditi Singhvi, learned counsel for the petitioner submits that there are no dues against the respondent and as such the petition has now become infructuous.
2. Accordingly, the MCC is dismissed as having become infructuous.
SD/-
(Sanjay K. Agrawal) Judge Priyanka