Gujarat High Court
Rohan Ranchodbhai Khubchandani vs General Blade Technology Private ... on 25 April, 2019
Author: K.M.Thaker
Bench: K.M.Thaker, Sangeeta K. Vishen
C/OJA/47/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/O.J.APPEAL NO. 47 of 2015
In
R/COMPANY PETITION NO. 79 of 2014
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ROHAN RANCHODBHAI KHUBCHANDANI
Versus
GENERAL BLADE TECHNOLOGY PRIVATE LIMITED
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Appearance:
ARJUN R SHETH(7589) for the Appellant(s) No. 1
MR BH KHER(6027) for the Opponent(s) No. 1
MR ND SONGARA(2198) for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
and
HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
Date : 25/04/2019
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE K.M.THAKER)
1. Learned advocate for the appellant relies on a decision in case of Jonathan Allen vs. Zoom Developers Private Limited passed by High Court of Madhya Pradesh in Company Petition No.10 of 2015 to support the submission that winding up petition by workman is maintainable.
2. Since learned advocate Mr.Songara, learned advocate for the respondent has filed sick note, S.O. to 2.5.2019.
(K.M.THAKER, J) (SANGEETA K. VISHEN,J) Bharat Page 1 of 1 Downloaded on : Tue Jun 25 03:27:24 IST 2019