Bombay High Court
Sharp Industries Employees Union vs Official Liquidator Of Sharp ... on 5 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
Nitin 1 / 1 998-CAL-614-2018-WU.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION (L) NO. 614 OF 2018
IN
COMPANY PETITION NO. 400 OF 2012
Sharp Industries Employees Union ... Applicant
IN THE MATTER OF
M/s.Videocon Industries Ltd. ... Petitioner
Versus
The OL of M/s.Sharp Industries Ltd. ... Respondent
None for the Applicant.
CORAM : S.J. KATHAWALLA, J.
DATED : 5TH DECEMBER,2018 P.C.:
1. None for the Applicant.
2. The learned Advocate appearing for the Applicant has not removed the office objections raised in the above Company Application. In view thereof, the office objections shall be removed within a period of two weeks from today, failing which the above Company Application shall stand dismissed without further reference to this Court.
( S.J.KATHAWALLA, J. ) ::: Uploaded on - 06/12/2018 ::: Downloaded on - 29/12/2018 07:09:35 :::