Bombay High Court
Echjay Forgings Industries Private ... vs - on 9 January, 2019
Author: S.J.Kathawalla
Bench: S.J. Kathawalla
Nitin 1 / 2 951-CA-587-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO. 587 OF 2015
IN
COMPANY SCHEME PETITION NO. 432 OF 2014
Echijay Forgins Pvt. Ltd. ... Applicant
IN THE MATTER OF
Echijay Forgings Pvt.Ltd. ... Petitioner
ALONG WITH
COMPANY APPLICATION NO.588 OF 2015
IN
COMPANY SCHEME PETITION NO. 433 OF 2014
Mr.Gauraj Shah a/w. Mr.Mayank Bagla I/b. Kanga and Company for the Applicant.
Ms.Rupa Sutar - Assistant Director from the office of Regional Director, present in
person.
CORAM : S.J. KATHAWALLA, J.
DATED : 9TH JANUARY,2019 P.C.:
1. The Assistant Director from the office of the Regional Director on instructions, states that they have no objection if the above Applications are allowed as prayed.
2. Perused the above Applications and the Affidavit in support thereto. For the reasons set out in the Affidavits in support of the above Applications, the above Applications are allowed in terms of prayer Clauses (a) to (c) subject to cost of Rs.25,000/-, which shall be paid to the office of the Regional Director within a period ::: Uploaded on - 10/01/2019 ::: Downloaded on - 11/01/2019 03:21:25 ::: Nitin 2 / 2 951-CA-587-2015.doc of one week from today.
3. Amendments tobe carried out within a period of one week from today.
4. The above Applications are accordingly disposed off.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 10/01/2019 ::: Downloaded on - 11/01/2019 03:21:25 :::