Madhya Pradesh High Court
M/S Ambba Tyres vs Betul Tyre & Tube Ind.Ltd. Judgement ... on 24 April, 2014
Company Petition No.7/2004 24.4.2014
Mr. Shashank Verma, learned counsel for the petitioner submits that the order dated 8.3.2007 passed by a Bench of this Court could not be complied with as no next date of hearing was mentioned as required under rule 99 of the Company (Court) Rules, 1959 (in short 'the 1959 Rules').
In view of the aforesaid submission, it is directed that petitioner shall take steps for advertisement of the petition as required under rule 99 of the 1959 Rules within a period of six weeks.
Let the petition be listed on 11.8.2014.
(Alok Aradhe) Judge ks