Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 24 April, 2024
Author: Abhay Ahuja
Bench: Abhay Ahuja
Board Sr.No.:-46
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION LODGING NO. 15085 OF 2021
In
CONTEMPT PETITION(COMPANY PETN.) 3 OF 2019
Raksha Kiit Gosher ....PETITIONER
V/S
Official Liquidator Of Woodland Garde Cafe ....RESPONDENT
And 11 Ors.
WITH REVIEW PETITION (COMPANY) LODGING NO. 7 OF 2019 In COMPANY APPLICATION 453 OF 2017 Raksha Kirit Gosher ....PETITIONER V/S Official Liquidator And 11 Ors ....RESPONDENT WITH CONTEMPT PETITION(COMPANY PETN.) NO. 3 OF 2019 In COMPANY APPLICATION 453 OF 2017 Raksha Kiit Gosher ....PETITIONER V/S Official Liquidator Of Woodland Garde Cafe ....RESPONDENT And 11 Ors.
WITH INTERIM APPLICATION LODGING NO. 4540 OF 2021 Page 1/3 ::: Uploaded on - 25/04/2024 ::: Downloaded on - 25/04/2024 19:17:17 ::: In COMPANY APPLICATION 453 OF 2017 Raksha Kirit Gosher ....PETITIONER V/S Official Liquidator And Ors ....RESPONDENT WITH INTERIM APPLICATION LODGING NO. 1615 OF 2023 In COMPANY PETITION 352 OF 1996 Priti Rajendra Chand ....PETITIONER V/S Raksha Kirit Gosher ....RESPONDENT WITH COMPANY APPLICATION NO. 453 OF 2017 In Official Liquidator Report 21 OF 2016 Woodlands Garden Cafe ....PETITIONER V/S Official Liquidator Of Woodland Garden Cafe....RESPONDENT And 8 Ors CORAM : HON'BLE SHRI JUSTICE ABHAY AHUJA J DATE : 24th April, 2024 Page 2/3 ::: Uploaded on - 25/04/2024 ::: Downloaded on - 25/04/2024 19:17:17 ::: P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 11/06/2024 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
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