Bombay High Court
Invent Assets Secruritisation And ... vs Bilcare Limited Cin ... on 16 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
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48-CP146.15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY PETITION NO. 146 OF 2015
Invent Assets Securitisation and
Reconstruction Pvt. Ltd. ..... Petitioner
VERSUS
Bilcare Limited .... Respondent
Mr.Shashank N. Fadia for the Petitioner.
Mr.Rashmin Jain, i/b. M/s.Kanga & Co. for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 16th JANUARY, 2020 P.C.
Learned counsel for the respondent tenders a copy of the notification dated 2nd January,2020 which is in force till 29th December,2020 passed by the State Government under the provisions of section 3(1) of the Maharashtra Relief Undertakings (Special Provisions) Act, 1958. The respondent company has been declared as relief undertaking. In view of the said notification, hearing of the proceedings is adjourned to 7th January,2021.
[R.D.DHANUKA, J.] ::: Uploaded on - 18/01/2020 ::: Downloaded on - 18/01/2020 20:59:53 :::