Gujarat High Court
Harpalsinh S/O Indrajitsinh Mulubha vs Kanti Cotton Mill & 3 on 26 November, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
O/OJMCA/62/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (OJ) NO. 62 of 2014
In
COMPANY PETITION NO. 205 of 1996
With
MISC. CIVIL APPLICATION (OJ) NO. 63 of 2014
In
COMPANY PETITION NO. 205 of 1996
TO
MISC. CIVIL APPLICATION (OJ) NO. 83 of 2014
In
COMPANY PETITION NO. 205 of 1996
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HARPALSINH S/O INDRAJITSINH MULUBHA....Applicant(s)
Versus
KANTI COTTON MILL & 3....Respondent(s)
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Appearance:
MR SUNIL C PATEL, ADVOCATE for the Applicant(s) No. 1
MR JS YADAV, ADVOCATE for the Respondent(s) No. 2
MR MG NAGARKAR, ADVOCATE for the Respondent(s) No. 3 - 4
NOTICE UNSERVED for the Respondent(s) No. 1
OFFICIAL LIQUIDATOR for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 26/11/2014
COMMON ORAL ORDER
At the request of learned advocate Mr. Sunil C. Patel on the ground that he wants to file a rejoinder affidavit, stand over to 15th December, 2014.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1