Bombay High Court
Idbi Trusteeship Services Ltd vs The Official Liquidator Of Spanco Ltd on 9 February, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
23-IA(L)-29398-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.29398 OF 2023
IN
COMPANY APPLICATION NO.61 OF 2017
IDBI TRUSTEESHIP SERVICES LIMITED )...APPLICANT
V/s.
THE OFFICIAL LIQUIDATOR OF SPANCO LTD. )
STATE BANK OF INDIA )...RESPONDENTS
IN THE MATTER BETWEEN
CISCO SYSTEMS CAPITAL (INDIA) PVT. LTD. )...PETITIONER
V/s.
THE OFFICIAL LIQUIDATOR OF SPANCO LTD. )...RESPONDENT
Mrs.Rathina Maravarman, Advocate for the Applicant.
Mr.Vivek S. Sawant, Advocate for the Respondent No.2.
Mr.Rushabh Sheth, Advocate for the Official Liquidator.
CORAM : ABHAY AHUJA, J.
DATE : 9th FEBRUARY 2024 P.C. :
1. Mr.Sheth, learned Counsel, appears for the Official Liquidator and seeks some time to file a detailed affidavit setting out the position as regards the Official Liquidator.
2. Mr.Sawant, learned Counsel for the Respondent No.2-State Bank of India, also seeks time to file reply to the Application.
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3. Let the affidavit(s) in reply be filed by 8th March 2024 with a copy to the other side. Rejoinder by 14th March 2024 with a copy to the other side.
4. List on 15th March 2024.
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