Gujarat High Court
Kotak Mahindra Bank Ltd vs Mass Infrastructure Pvt. Ltd on 4 December, 2017
Author: C.L.Soni
Bench: C.L. Soni
O/COMP/356/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 356 of 2016
==========================================================
KOTAK MAHINDRA BANK LTD....Petitioner(s)
Versus
MASS INFRASTRUCTURE PVT. LTD....Respondent(s)
==========================================================
Appearance:
MR PM DAVE, ADVOCATE for the Petitioner(s) No. 1
MR.SIKANDAR M PATHAN, ADVOCATE for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 04/12/2017
ORAL ORDER
1. On 09.11.2017, the Court after hearing learned advocate Mr.Dave for the petitioner and learned advocate Mr.Pathan for the respondent - company passed order for admission of the petition, however, at the request of learned advocate Mr.Pathan, the advertisement of the petition was deferred till 22nd November, 2017.
2. Today, when the petition is taken up for making appropriate order for advertisement of the petition, learned advocate Mr.Pathan requests to give one opportunity to the respondent - company. The Court, however, finds that after the order dated 22.11.2017, sufficient time was given to the respondent - company and there is no good reason pointed out not to proceed for making order for advertisement of the petition.
3. In view of the above, it is ordered that the present petition shall be advertised as required by Rule 96 and in the manner as provided in Rule 24 of the Companies (Court) Rules, 1959. Such advertisement shall be given on or before 14th December, 2017. The date of hearing of the petition shall be mentioned in the advertisement as 9th January, 2018.
Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Dec 05 01:43:28 IST 2017 O/COMP/356/2016 ORDER (C.L.SONI, J.) Gupta* Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Dec 05 01:43:28 IST 2017