Bombay High Court
Dunnimaa Engineers And Divers Pvt Ltd vs Om Prakash Yadav on 5 February, 2019
Author: Naresh H. Patil
Bench: Naresh H. Patil, N.M. Jamdar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 475 OF 2018
IN
COMPANY PETITION NO. 415 OF 2016
M/s. Dunnimaa Engineers & Divers
Pvt. Ltd. ... Appellant
V/s.
Jagmohan & anr. ... Respondent
WITH
APPEAL NO.476 OF 2018
IN
COMPANY PETITION NO. 414 OF 2016
M/s.Dunnimaa Engineers & Divers
Pvt. Ltd. ... Appellant
V/s.
Om Prakash Yadav & anr. ... Respondent
WITH
APPEAL NO. 477 OF 2018
IN
COMPANY PETITION NO. 420 OF 2016
M/s.Dunnimaa Engineers & Divers
Pvt. Ltd. ... Appellant
V/s.
Ganga Prasad Dagar & anr. ... Respondent
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WITH
APPEAL NO. 478 OF 2018
IN
COMPANY PETITION NO. 416 OF 2016
M/s.Dunnimaa Engineers & Divers
Pvt. Ltd. ... Appellant
V/s.
Jagmal Singh Yadav & anr. ... Respondent
WITH
APPEAL NO. 479 OF 2018
IN
COMPANY PETITION NO. 417 OF 2016
M/s.Dunnimaa Engineers & Divers
Pvt. Ltd. ... Appellant
V/s.
Jaipal Singh Sherawat & anr. ... Respondent
None for the appellant.
MR.Akshay Patil I/b. Satendra Kumar for respondents.
Ms. Rita Yadav for official Liquidator.
CORAM :NARESH H. PATIL, C.J.
& N.M. JAMDAR, J.
5 th February, 2019.
::: Uploaded on - 08/02/2019 ::: Downloaded on - 16/03/2019 03:21:41 ::: 3/3P.C. None appears for the appellant. The learned Counsel appearing for Official Liquidator submits that symbolic possession of property is taken.
Stand over for two weeks.
N.M.JAMDAR, J CHIEF JUSTICE L.S. Panjwani, P.S. ::: Uploaded on - 08/02/2019 ::: Downloaded on - 16/03/2019 03:21:41 :::