Punjab-Haryana High Court
B.L. Sons Ltd vs Telephone Cables Ltd on 16 January, 2015
Author: Rajesh Bindal
Bench: Rajesh Bindal
VARINDER SINGH
2015.01.17 14:47
IN THE HIGH COURT OF PUNJAB AND HARYANA I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
AT CHANDIGARH Chandigarh
CP No. 128 of 2013 (O&M)
B. L. Sons Limited .. Petitioner
vs
Telephone Cables Limited .. Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Sameer Rathore, Advocate, for the petitioner.
Mr. Avinit Avasthi, Advocate for
Mr. Amit Jhanji, Advocate,for the respondent-company.
Rajesh Bindal, J.
In view of the order dated 22.12.2014 passed in CP No. 272 of 2003 - M/s Bhushan Limited v. M/s Telephone Cables Limited, whereby the petition against the respondent company has already been admitted, the prayer made in the present petition has been rendered infructuous. The petition is disposed of as such. However, with liberty to the petitioner to get the same revived in case the respondent company comes out of liquidation.
16.1.2015 ( Rajesh Bindal ) vs Judge