Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 10 October, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
31-IA-15085-21+.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO.15085 OF 2021
IN
CONTEMPT PETITION NO.3 OF 2019
WITH
INTERIM APPLICATION (L) NO.4540 OF 2021
IN
COMPANY APPLICATION NO.453 OF 2017
WITH
OFFICIAL LIQUIDATOR'S REPORT NO.21 OF 2016
Mrs. Raksha Kirit Gosher ...Applicant/
Petitioner
Vs
Official Liquidator & Ors ...Respondents
Mr. Pritesh Burad a/w Mr. Ravi patel i/b Pritesh Burad
Associates, for Respondent No.10 in Contempt Petition
No.3/2019
Mr. Pritesh Burad a/w Mr. Ravi patel i/b Pritesh Burad
Associates for Applicant in IAL-3710/2022.
Mr. Naushad E., for Official Liquidator.
Woodland Garden Cafe (Registered Firm)
CORAM: N. J. JAMADAR, J.
DATED : 10th OCTOBER, 2022 PC:-
1. Heard the learned Counsels for the parties.
2. The learned Counsel for the Official Liquidator seeks leave to tender an affidavit-in-reply on behalf of the Official Liquidator to Interim Application (L) No.3710 of 2022 in 1/2 31-IA-15085-21+.DOC Company Application No.453 of 2017 and Interim Application (L) No. 15085 of 2021 in Contempt Petition No.3 of 2019.
3. The learned Counsel for the respondent No. 10 - alleged contemnor, seeks leave to file an affidavit-in-reply in Interim Application (L) No.3710 of 2022 in Company Application No.453 of 2017 and Interim Application (L) No. 15085 of 2021 in Contempt Petition No.3 of 2019 Leave granted to respondent No.10 to file affidavits-in-reply within a period of two weeks.
4. Parties shall complete the pleadings on or before 17th November, 2022.
5. List all these applications/petitions on 23 rd November, 2022 along with Review Petition No.7 of 2019.
[N. J. JAMADAR, J.] 2/2