Bombay High Court
India China Pre-Ipo Equity (Mauritius) ... vs The Official Liquidator For Blue Bird ... on 9 February, 2021
Author: K.R.Shriram
Bench: K.R.Shriram
Digitally 1/1 19.IA-321-2020.doc
signed by
Gauri A.
Gauri A. Gaekwad
Gaekwad Date:
2021.02.10
11:32:32 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
+0530
INTERIM APPLICATION NO.321 OF 2020
IN
COMPANY PETITION NO.49 OF 2011
India China Pre-IPO Equity
(Mauritius) Limited (under liquidation) ....Applicant
IN THE MATTER BETWEEN :
Barclays Bank PLC ....Petitioner
V/s.
Blue Bird (India) Limited ....Respondent
----
Mr. Avinav Mukherjee a/w. Mr. Rushil Mathur i/b. Kochhar and Co. for
applicant.
Mr. Mahendhar Aithe, Company Prosecutor present.
----
CORAM : K.R.SHRIRAM, J.
DATED : 9th FEBRUARY 2021 P.C. :
1 Mr. Mukherjee for applicant seeks leave to withdraw the interim application.
2 Interim application dismissed as withdrawn.
(K.R. SHRIRAM, J.) Gauri Gaekwad