Bombay High Court
Corporation Bank vs M/S. Bilcare Ltd. Cin No. ... on 9 January, 2020
Author: R.D.Dhanuka
Bench: R.D.Dhanuka
ppn 1 37.cp-1113.15.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION NO.1113 OF 2015
ALONG WITH
COMPANY APPLICATION NO.423 OF 2017
Corporation Bank .. Petitioner
Vs.
M/s.Bilcare Limited .. Respondent
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Ms.Rathina Maravaraman for the petitioner.
Mr.Rashmin Jain i/by M/s.Kanga & Co. for the respondent/applicant.
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CORAM : R.D.DHANUKA, J.
DATE : 9th January 2020 P.C.:
. Learned counsel for the respondent tenders further affidavit dated 9th January 2020 and has annexed copy of the Notification dated 2nd January 2020 issued by the State Government thereby extending earlier notification declaring that the Government of Maharashtra extended the relief undertaking period by one year with effect from 30 th December 2019 to 29th December 2020 under the provisions of the Maharashtra Relief Undertakings (Special Provisions) Act, 1958. Affidavit in reply is taken on record.
2. In view of the said Notification dated 2 nd January 2020, hearing of this company petition is adjourned to 7th January 2021.
R.D.DHANUKA, J.
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