Chattisgarh High Court
M/S Mill Stores Trading Company vs M/S Vindhya Vasini Industries Pvt. ... on 4 April, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 277 of 2017
• M/s Mill Stores Trading Company A Partnership Firm Having Its Registered
Office At Room Nos. 22, 23 & 24 Being Premises No. 67b, Netaji Subhas
Road, Kolkata 700001, Being Represented By Its Partners- (1) Shri Kamal
Kumar Gandhi- Bot Of Room No.22, Being Premises No. 67b, Netaji
Subhas Road, Kolkata- 700001
---- Applicant
Versus
• M/s Vindhya Vasini Industries Pvt. Limited A Private Limited Company,
Incorporated Under The Provisions Of The Companies Act, 1956 And
Having Its Registered Office At 502-508 Urla Industrial Area, Raipur 493221,
Chhattisgarh State.
---- Respondent
For Applicant : Shri Punit Ruparel, Advocate For Respondent : Shri Bhaskar Chaudhary, Advocate Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 04/04/2017 I.A. No.1 This is an application for condonation of delay in filing the restoration application.
It is ordered, as prayed for.
M.C.C. No.277 of 2017This is an application for restoration of COMP No.1/2008 which was dismissed for want of prosecution vide Court order dated 09.11.2016.
On due consideration and for the reasons mentioned in the restoration application, it is allowed and COMP No.1/2008 is directed to be restored to its original number.
Sd/-
Judge Prashant Kumar Mishra Ashu