Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 30 January, 2020
Author: R.D.Dhanuka
Bench: R.D.Dhanuka
ppn 1 24.cnpcp-3.19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION NO.3 OF 2019
IN
COMPANY APPLICATION NO.453 OF 2017
IN
OFFICIAL LIQUIDATOR'S REPORT NO.21 OF 2016
Raksha Kirit Gosher .. Applicant
Vs.
Official Liquidator of
Woodlands Garden Cafe & Ors. .. Respondents
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Mr.Rashid Khan a/w Ms.Raksha Goshar i/by Mr.Vivek Phadke for the
petitioner.
Mr.Mandar Soman for respondent no.10-M/s.Woodlands Garden Cafe.
Mr.Mahendhar Aithe, Company Prosecutor for Official Liquidator
present.
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CORAM : R.D.DHANUKA, J.
DATE : 30th January 2020 P.C.:
. No on board. Taken on board.
2. Mr.Soman, learned counsel for the respondent no.10 waives service. Issue notice upon the remaining respondents, returnable on 27 th February 2020. Humdust is permitted.
3. It is made clear that this notice shall not be treated as show cause notice under the provisions of Contempt of Courts Act, 1971. Affidavit-in-reply to the contempt petition shall be filed by all the ::: Uploaded on - 01/02/2020 ::: Downloaded on - 01/02/2020 20:56:43 ::: ppn 2 24.cnpcp-3.19.doc respondents within two weeks from the date of service of the papers and proceedings with a copy to be served upon the petitioner's advocate simultaneously.
R.D.DHANUKA, J.
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