Bombay High Court
Dev Prasad Lohia vs The Official Liquidator Of Kusum Ingots ... on 7 March, 2019
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 941 CA 106 OF 2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO.106 OF 2019
IN
COMPANY PETITION NO.1156 OF 2015
Dev Prasad Lohia ... Applicant
and
Sea Entertainment Pvt. Ltd. ... Petitioner
versus
The Official Liquidator of M/s. Kusum
Ingots and Alloys Ltd. ... Respondent
Ms. Dipti Shah, for Applicant.
Mr. Veeraj Desai I/by A.S.Khan and Associates, for Petitioner.
Mr. Mahendhar Aithe, Company Prosecutor, present.
CORAM: S.J. KATHAWALLA, J.
DATE: 7th MARCH, 2019 P.C.:
1. Before proceeding with the above Company Application seeking recall of the order dated 9th February, 2018 directing winding up of the Company - Kusum Ingots and Alloys Ltd., the Official Liquidator is directed to issue advertisements in two local papers in Free Press Journal (English) and Navshakti (Marathi) - Mumbai Editions stating therein that the Applicant by the above Company Application seeks recall of the order dated 9th February, 2018, and invite claims from the workers/creditors of the Company in liquidation if any. Stand over to 28th March, 2019. The cost of the advertisements shall be borne by the Applicant.
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