Gujarat High Court
Desai Vishnubhai Fulabhai vs O.L. Of Arbuda Mills (Under on 18 February, 2013
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
DESAI VISHNUBHAI FULABHAI SINCE DECD THROUGH HEIRSV/SO.L. OF ARBUDA MILLS (UNDER LIQUIDATION)....Respondent(s) O/OJCA/393/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION NO. 393 of 2012 In O.J.APPEAL NO. 50 of 2005 In COMPANY APPLICATION NO. 121 of 2005 In COMPANY PETITION NO. 86 of 1995 ================================================================ DESAI VISHNUBHAI FULABHAI SINCE DECD THROUGH HEIRS & 5....Applicant(s) Versus O.L. OF ARBUDA MILLS (UNDER LIQUIDATION)....Respondent(s) ================================================================ Appearance: MR SATYAM Y CHHAYA, ADVOCATE for the Applicant(s) No. 1 - 1.5 , 2 - 3.3 , 4 - 6 OFFICIAL LIQUIDATOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI and HONOURABLE MR.JUSTICE R.D.KOTHARI Date : 18/02/2013 ORAL ORDER (PER :
HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The present Civil Application is filed seeking setting aside abatement of OJ Appeal No.50 of 2005 qua original appellants no.1 and 3. RULE. Learned advocate Mr.J.S. Yadav for the Official Liquidator waives service of rule. For the contents of the application the same is allowed. The abatement is quashed and set aside. Rule is made absolute.
(RAVI R.TRIPATHI, J.) (R.D.KOTHARI, J.) karim Page 2 of 2