Gujarat High Court
Carnation vs Respondent(S) on 23 September, 2008
Gujarat High Court Case Information System
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COMP/24420/2008 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY
PETITION No. 244 of 2008
In
COMPANY
APPLICATION No. 451 of 2008
=========================================================
CARNATION
NUTRA-ANALOGUE FOODSLIMITED - Petitioner(s)
Versus
.
- Respondent(s)
=========================================================
Appearance
:
SINGHI
& CO for
Petitioner(s) : 1,
None for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MS.JUSTICE H.N.DEVANI
Date
: 23/09/2008
ORAL
ORDER
1. Heard Mr. Mihir Thakors, learned senior advocate with Mr. Sandeep Singhi, learned advocate for the for Singhi & Co., learned advocates for the petitioner.
2. Admit.
3. The petition is fixed for hearing and final disposal on 20th October, 2008.
4. Notice of the hearing of the petition to be advertised in English daily Indian Express , Ahmedabad edition and Gujarati daily Sandesh , Ahmedabad edition. Publication of notice shall appear in the aforesaid newspapers, at least, 10 days before the date of hearing so fixed.
5. Notice of the hearing of the petition to be served on the Central Government through the Regional Director, Ministry of Company Affairs, Western Region, Everest Building, 100 Marine Lines, Mumbai, pursuant to Section 394A of the Companies Act, 1956. Notice of the hearing of the petition on the Regional Director shall be served, at least 10 days before the date of hearing so fixed.
6. Publication of the Notice in the Gujarat Government Gazette be and is hereby dispensed with.
(HARSHA DEVANI, J.) shekhar/-
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