Bombay High Court
The Official Liquidator Of M/S. Elder ... vs Mr. Alok Jagdish Saxena And 3 Ors on 9 February, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
Digitally 1/2 12.COMP-7-2016.doc
signed by
Gauri A.
Gauri A. Gaekwad
Gaekwad Date:
2021.02.10
11:32:31 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
COMPLAINT NO.7 OF 2016
WITH
COMPANY APPLICATION NO.119 OF 2019
IN
COMPANY PETITION NO.348 OF 2013
In the matter of the Companies Act,
1956;
And
In the matter of M/s. Elder
Instruments Pvt. Ltd. (In Liqn.)
M/s. Prime Lifestyle ....Petitioner
And
The Official Liquidator and as
Liquidator of M/s. Elder Instruments
Pvt. Ltd. (In Liqn.) ....Complainant
V/s.
Alok Jagdish Saxena and Ors. ....Accused
----
Mr. Mahendhar Aithe, Company Prosecutor for Official Liquidator/
complainant.
Mr. Dinesh Kumar Dubey for accused/applicant in CA/119/2019.
----
CORAM : K.R.SHRIRAM, J.
DATED : 9th FEBRUARY 2021 P.C. :
1 Mr. Aithe states that accused no.1 has expired and respondents have provided copy of the death certificate.
2 Therefore, complaint against accused no.1 - Alok Jagdish Saxena abates. For the other accused, they have pleaded not guilty.
3 Mr. Aithe seeks time to file evidence affidavit. At the same time,
Gauri Gaekwad
2/2 12.COMP-7-2016.doc
Mr. Aithe states that the accused have taken out a company application no.119 of 2019 and he shall file a reply and serve a copy thereof within three weeks from today. Time granted.
4 Both complaint and company application be listed on 16th March 2021 with a clarification that the company application will be heard before the complaint is heard.
(K.R. SHRIRAM, J.) Gauri Gaekwad