Gujarat High Court
Landesbank vs Nova on 17 November, 2008
Author: K. A. Puj
Bench: K.A.Puj
Gujarat High Court Case Information System
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COMP/22420/2007 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 224 of 2007
=========================================================
LANDESBANK
BADENWURTTEMBERG - Petitioner(s)
Versus
NOVA
PETROCHEMICALS LIMITED - Respondent(s)
=========================================================
Appearance
:
MR
ANIP A GANDHI for
Petitioner(s) : 1,
MR
SUDHIR M MEHTA for
Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE K.A.PUJ
Date
: 17/11/2008
ORAL ORDER
Pursuant to the order passed by this Court on 20.10.2008 in Company Application No.96 of 2008 a meeting of the secured creditor of the Company was held on 11.11.2008 and it is now adjourned to 16.12.2008. An affidavit-in-reply to the main Company Petition is still not filed by the respondent Company because of the pendency of the scheme proceedings. The respondent Company is, therefore, directed to file its reply on merits. Reply to be filed on or before 1.12.2008. The matter is adjourned for hearing on 8.12.2008.
(K. A. PUJ, J.) kks Top