Bombay High Court
Bhambhani Shipping Ltd vs M.T. Al Nims And 2 Ors on 24 February, 2020
Before : Ms. M. P. Kunte,
Insolvency Registrar/
I/c. Execution Department.
Date : 24th February, 2020.
MENTIONED NOT ON BOARD
CHOL/100/2020 Ms. Shweta Sadanandan, i/b. Mr.
COMEX/2177/2018 Ashwin Shanker, Advocate for the
ADMS/61/2014 Applicant/Claimant.
P.C.: Perused the Order dated 3rd
February, 2020 and preacipe dated
21st February, 2020. The Ld.
Advocate for the Applicant/
Claimant is permitted to carry out
the amendments in Notice issued
under Order XXI, Rule 22 of the
Code of Civil Procedure, 1908.
Time to carry out the
amendment of the address of
Defendant No.2 in Notice is
extended by further period of one
week' from to-day.
Sd/-
24.02.2020Insolvency Registrar/ I/c. Execution Department.
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