Gujarat High Court
Vision Enterprises vs Hindustan Dorr Oliver Ltd And Hdo ... on 30 September, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
O/COMP/218/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY PETITION NO. 218 of 2014
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VISION ENTERPRISES....Petitioner(s)
Versus
HINDUSTAN DORR OLIVER LTD AND HDO TECHNOLOGIES
LTD....Respondent(s)
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Appearance:
MR AJ SHASTRI, ADVOCATE for the Petitioner(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 30/09/2014
ORAL ORDER
The matter comes up on Board along with office note dated 29.09.2014 accompanied by letter dated 29.09.2014 addressed by learned advocate Mr. Ashutosh J. Shastri to the Registrar, High Court of Gujarat. The said letter reads as under:
"Respected Sir, The aforesaid matter has been filed for winding up the respondent Company. However the Registered Office of the company is situated at Maharashtra and therefore as per the oder passed by this Hon'ble Court in OLR No.24 of 2014 the jurisdiction would lie at Maharashtra and therefore the petitioner is not prosecuting this petition further at this stage. Therefore, kindly direct office to place this note for appropriate order before the Hon'ble court at the earliest."Page 1 of 2
O/COMP/218/2014 ORDER
2. In view of what is stated above, learned advocate is permitted to withdraw the present Company Petition as jurisdictional High Court would be High Court of Judicature at Bombay.
3. Petition is disposed of, as withdrawn.
(N.V.ANJARIA, J.) chandrashekhar Page 2 of 2