Bombay High Court
Regional Provident Fund Commissioner ... vs Bharat Heavy Electricals Ltd And Anr on 19 January, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.9604 OF 2021
IN
COMPANY PETITION NO. 1180 OF 2002
ALONG WITH
COMPANY PETITION NO.813 OF 2003
Regional Provident Fund Commissioner
Regional Office-Chennai-North .. Applicant
In the matter of
Bharat Heavy Electricals Ltd. .. Petitioners
v/s.
Official Liquidator of M/s. Madras
Petrochemicals Ltd. .. Respondent
Mr. Manohar Rajput for the applicant.
Mr. Mahendhar Aithe, Company Prosecutor.
CORAM : A. K. MENON, J.
DATED : 19TH JANUARY, 2022. (THROUGH VIDEO CONFERENCE) P.C. :
1. List along with Interim Application (L) no.8584 of 2021 copy of which will be served by the applicant's Advocate upon the Liquidator not later than 21st January, 2022.
Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:
2022.01.20 1/2 15:37:27 +0530
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2. Reply, if any, to be filed by 4th February, 2022.
3. S.O. to 9th February, 2022.
(A. K. MENON, J.) 2/2
15.ial-9604-21.doc wadhwa