Bombay High Court
Echjay Forgoings Pvt.Ltd vs Echjay Inds.Pvt.Ltd. & 7 Ors on 6 December, 2018
Author: G.S. Kulkarni
Bench: G.S. Kulkarni
1 901-CA 343-01
psv
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO.343 OF 2001
IN
COMPANY PETITION NO.271 OF 1985
Echjay Industries Pvt. Ltd. ..Petitioner
And
Echjay Forgings Pvt. Ltd. ..Applicant
Vs.
Echjay Industries Pvt. Ltd. & Ors. ..Respondents
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Mr.Nimay Dave with Ms.Umargi Shah i/b. M/s.Bachubhai Munim & Co.
for Petitioner.
Mr.Aditya Mehta, Ms.Pooja Kothari i/b. M/s.Federal & Rashmikant for
Respondent Nos.4, 5 & 7.
Mr.Akbar Rizvi i/b. M/s.AKS Legal Consultants for Respondent Nos.6A
to 6C.
Mr.Manish Upadhye, AGP for State.
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CORAM : G.S. KULKARNI, J.
DATE : 6th DECEMBER, 2018 P.C.:
Learned Counsel for the applicant states that the company application was to be heard along with writ petition No.877 of 2010. In view of the Consent Terms as entered between the parties in the writ petition, it is stated that the company application would not survive and it be disposed of. It is accordingly disposed of. No costs.
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