Bombay High Court
Official Liquidator vs Palace Gardens Chennai Sez Pvt. Ltd on 28 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 18.OLR160.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.160 OF 2019/LIQN.VIII
IN
COMPANY PETITION NO.298 OF 2015
In the matter of Companies Act, I of 1956
And
In the matter of Palace Gardens Chennai SEZ
Pvt. Ltd. (In Liqn.)
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Mr.J.P.Sen, senior Counsel a/w Mr.Shyam Kapadia I/by Dastur K & Associates for Evita Constructions Pvt. Ltd. Mr.Sumeet Bansod I/by LJ Law for ex-directors of Palace Gardens. Mr.Mahendhar Aithe-Company Prosecutor present.
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CORAM : K.R.SHRIRAM,J DATE : 28.6.2019 P.C.:-
1. Heard Mr.Aithe-Company Prosecutor and also considered the Report. For the reasons mentioned in the Report, the same is allowed in terms of prayer clauses-(a), (b) and (c).
2. Official Liquidator's Report disposed accordingly.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 03/07/2019 ::: Downloaded on - 21/07/2019 05:59:29 :::