Bombay High Court
Union Of India vs M/S. Textile Processors (P) Ltd. In ... on 29 October, 2018
Author: K. R. Shriram
Bench: K. R. Shriram
sr.35.s.670.1987.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 670 OF 1987
Union of India ... Plaintiff
V/s.
M/s. Textile Processors (P) Ltd.
In Voluntary Liquidation ... Defendant
...
Mr.S.R.Rajguru a/w. Mr.Y.S. Bhate i/b. Mr.Dushyant Kumar for
plaintiff.
Mr.P.A. Jani i/b.M/s.Vigil Juris for defendant no.2.
Mr.Chetan Yadav for defendant no.2A.
Ms.Deepti Panda a/w. Mr.Paresh Shah and Ms.Aditi Singh i/b.M/s.
Shah and Sanghvi for defendant no.12.
...
CORAM : K. R. SHRIRAM, J.
DATE : 29th OCTOBER, 2018.
P.C. :
1. Mr.Rajguru states that there is no defendant no.2(a) because defendants no.2 is a partnership firm and what is shown in cause title as defendant no.2(a) is actually legal heirs of defendant no.8. Mr.Jani states that if he is legal heirs of defendant no.8, how could be he added as defendants no.2(a).
2. In view of this, Master Assistant Prothonotary (Judicial), High Court of Bombay, to consider the records and proceedings and submit a report and also mention which of defendants have been served.
3. Within one week from today, plaintiff shall file a copy of the plaint printed in colour, since most of the amendments are not readable vina k. 1/2 ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 00:58:06 ::: sr.35.s.670.1987.doc and some of the pages are torn. Plaintiff was told this on 12 th October 2018 and Mr.Rajguru states that it was half done. Therefore, as last chance, time is granted up to 3rd November, 2018 to file typed copy of the plaint printed in colour and copy of the said plaint to be supplied to defendants.
4. Stand over to 30th November, 2018 for directions.
(K. R. SHRIRAM, J.) vina k. 2/2 ::: Uploaded on - 01/11/2018 ::: Downloaded on - 02/11/2018 00:58:06 :::