Bombay High Court
Amitava Neogi vs Orbit Corporation Ltd on 12 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
kpd 1 / 1 930-CHOL-956-2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER ORDER NO. 956 OF 2018
IN
COMPANY APPLICATION (L) NO. 233 OF 2018
IN
COMPANY PETITION NO. 1139 OF 2015
Amitva Neogi ... Applicant/Intervenor
In the matter between :
Anil Kapoor ... Petitioner
Versus
Orbit Corporation Ltd. ... Respondent
Mittar Sain and Bhardwaj for the Applicant/Intervenor.
Mr. Mahendhar Aithe, Company Prosecutor, present.
CORAM : S.J. KATHAWALLA, J.
DATED : 12th DECEMBER, 2018 P.C.:
The Advocate appearing for the Applicant/Intervener on instructions seeks to withdraw the above Chamber Order with liberty to file a fresh Application, if so advised. In view thereof, the above Chamber Order is disposed off as withdrawn with liberty as sought.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 13/12/2018 ::: Downloaded on - 27/12/2018 05:55:53 :::