Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 21 December, 2022
Author: N.J.Jamadar
Bench: N.J.Jamadar
SWAROOP Digitally
SWAROOP
signed by
SHARAD SHARAD PHADKE
Date: 2022.12.22
PHADKE 10:31:26 +0530
6 OLR 21 OF 2016.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.21 OF 2016
IN
COMPANY APPLICATION NO.265 OF 2015
IN
COMPANY PETITION NO.352 OF 1996
Raksha Kirit Gosher ... Petitioner
versus
The Official Liquidator and Ors. ... Respondents
WITH
INTERIM APPLICATION (L) NO.4540 OF 2021
WITH
INTERIM APPLICATION (L) NO.15085 OF 2021
IN
CONTEMPT PETITION NO.3 OF 2019
WITH
CONTEMPT PETITION NO.3 OF 2019
Mr. Naushad Engineer for Official Liquidator.
Mr. Rashid Khan i/by Vivek Phadke for CNPCP 3 of 2019.
Mr. Arman Kacheria with Ms. Devika M. Kakoo i/by Pritesh Burad Associates, for
Applicant in IA 3710 of 2020 and for Respondent Nos.10 and 11 in CNPCP 3 of 2019.
Ms. Sheetal Shah i/by Mehta and Girdharlal for Respondent No.6 in AL 15085 of
2021.
Mr. Malcolm B. with Ms. Ursula Misquitta i/by Ashwin Pandya and Associatres, for
Proposed Intervener.
CORAM: N.J.JAMADAR, J.
DATE: 21st DECEMBER 2022 P.C.: Contempt Petition No.3 of 2019
1. Heard the learned Counsel for the parties.
2. The learned Counsel for Respondent Nos.10 and 11 seeks short SSP 1/2 6 OLR 21 OF 2016.doc accommodation as the entire set of pleadings has not been made available to him.
3. These matters have been listed before this Court on a couple of occasions. Since Respondent Nos.10 and 11 are alleged to be principal contemnors, by way of final indulgence, Contempt Petition along with connected Applications be listed for hearing on 18 January 2023. It is made clear that no request for further adjournment shall be entertained on any count from any of the parties.
( N.J.JAMADAR, J. ) SSP 2/2