Gujarat High Court
Anilkumar Vaikunthlal Patel vs O.L.Of Ahmedabad Jubili Mills Limited ... on 4 December, 2020
Author: A. J. Desai
Bench: A.J.Desai, A.S. Supehia
C/OJA/1/2003 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR EXTENSION OF TIME) NO. 3 of 2020
In R/O.J.APPEAL NO. 1 of 2003
In R/COMPANY APPLICATION NO. 16 of 1999
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O.L.OF AHMEDABAD JUBILI MILLS LIMITED (IN LIQUIDATION) Versus ANILKUMAR VAIKUNTHLAL PATEL ========================================================== Appearance:
for the PETITIONER(s) No. MR JEET J BHATT for the PETITIONER(s) No. MR DS VASAVADA for the RESPONDENT(s) No. MR PRANAV G DESAI for the RESPONDENT(s) No. MR CHANAKYA BHAVSAR for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE MR. JUSTICE A.J.DESAI and HONOURABLE MR. JUSTICE A.S. SUPEHIA Date : 04/12/2020 IA ORDER (PER : HONOURABLE MR. JUSTICE A.J.DESAI) RULE. Learned advocates appearing for the respondents waive service of notice of Rule on behalf of the respondents. With the consent of learned advocates appearing for the respective parties, present application is taken up for final hearing today.
Present application is filed seeking extension of time period for the Official Liquidator to hand over the possession of the lands in question for a further period of 3 months.
Having heard learned advocates appearing for respective parties and considering the peculiar circumstances of prevalent COVID-19 situation, we deem it fit to allow the present application.
Present application is allowed. Time period for the Official Liquidator to hand over the possession of the lands in question is hereby extended upto 31.03.2021. Rule is made absolute accordingly.
(A. J. DESAI, J) (A. S. SUPEHIA, J) DIPTI PATEL Page 1 of 1 Downloaded on : Sun Dec 06 01:46:29 IST 2020