Gujarat High Court
Asset Reconstruction Company (India) ... vs Mh Mills And Industries Ltd. & 2 on 8 January, 2014
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/COMA/317/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY APPLICATION NO. 317 of 2013
In
COMPANY PETITION NO. 25 of 2006
In
COMPANY APPLICATION NO. 198 of 2005
In
COMPANY APPLICATION NO. 312 of 2005
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ASSET RECONSTRUCTION COMPANY (INDIA) LTD....Applicant(s)
Versus
MH MILLS AND INDUSTRIES LTD. & 2....Respondent(s)
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Appearance:
MR HEMANG M SHAH, ADVOCATE for the Applicant(s) No. 1
MRS SWATI SOPARKAR, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 08/01/2014
ORAL ORDER
Notice returnable on 17.1.2014. Direct service is permitted. Mrs. Swati Soparkar, learned advocate waives service of notice on behalf of respondent No.1.
(R.M.CHHAYA, J.) mrp Page 1 of 1