Madhya Pradesh High Court
M/S Ambba Tyres vs Betul Tyre & Tube Ind.Ltd. on 8 December, 2017
THE HIGH COURT OF MADHYA PRADESH COMP-7-2004 sh (M/S AMBBA TYRES Vs BETUL TYRE & TUBE IND.LTD.) e 6 ad Jabalpur, Dated : 08-12-2017 Pr Shri Shashank Verma, learned counsel for the petitioner. Heard on I.A. No.13398/17 for appropriate directions.
a Shri Verma submits that this Court by order dated 08-03-2007 hy permitted the petitioner to take steps as per Rule 99 of the Company ad (Court) Rules, 1959 but no fixed date was given and, therefore, a M clarification was made on 24-04-2014 by this Court. However, the counsel did not have contact with the petitioner and, therefore, this of order dated 24-04-2014 could not be complied with by the petitioner.
rt As per the present I.A., it is prayed that the petitioner may be ou permitted to take steps for advertisement of petition as required under Rule 99 of the said Rules.
C Prayer is reasonable and is hereby allowed. h The petitioner is given 30 days' time to take steps for ig advertisement of petition as required under Rule 99 of the Rules of H 1959.
Let the petition be listed on 21-02-2018.
(SUJOY PAUL) JUDGE mohsin Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2017.12.08 16:51:06 +05'30'