Bombay High Court
Rani Soft Drinks Private Limited (In ... vs The Official Liquidator, High Court, ... on 29 June, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 17891 OF 2022
IN
OFFICIAL LIQUIDATOR REPORT NO. 1 OF 202
Rani Soft Drinks Private Limited ... Applicant
(In Vo. Liqn)
vs.
The Official Liquidator ... Respondents
High Court Bombay and Anr.
Mr. Rohan Sawant i/b. ALMT Legal for the Applicant.
Mr. Mahendhar Aithe, Company Prosecutor, Official Liquidator.
CORAM : A. K. MENON, J.
DATED : 29th JUNE, 2022 P.C. :
1. At the request of Mr. Sawant all documents shall be tendered within one week from today.
2. Delay is condoned.
3. Interim Application is made absolute in terms of prayer clause (a).
4. Liquidator shall consider the documents and file a report within six weeks from today.
5. Interim Application is disposed in view of above.
Digitally signed by RAJESHWARI (A. K. MENON, J.) RAJESHWARI RAMESH RAMESH PILLAI PILLAI Date:
2022.07.01 16:43:10 1/1 +0530 36-IAL-17891-2022-OLR-1-2020.odt rrpillai