Gujarat High Court
Board Opinion vs Chairman And Md Of M/S Amruta Mills Ltd on 7 May, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/COMP/72/1991 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
OFFICIAL LIQUDATOR REPORT NO. 3 of 2017
IN R/COMPANY PETITION NO. 72 of 1991
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OFFICIAL LIQUIDATOR OF SHRI AMRUTA MILLS LTD.
Versus MANAGER, IFCI LTD.
========================================================== Appearance:
MR SAURABH M PATEL for the PETITIONER(s) No. OFFICIAL LIQUIDATOR for the PETITIONER(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 07/05/2018 IA ORDER
1. Learned AGP Mr.Gohil states that as required by the order dated 23.04.2018, the District Inspector of Lands Records is personally present in the Court. Mr.Gohil, however, states under instructions that since some exact demarcation of the survey numbers shall be required to be carried out, the District Inspector of Land Records shall be able to file his report after a period of 15 days and, therefore, he requests the Court to adjourn the matter beyond vacation.
2. Hence, S.O. to 12th June, 2018.
(C.L. SONI, J) GUPTA* Page 1 of 1