Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 9 February, 2022
Author: A. K. Menon
Bench: A. K. Menon
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 15085 OF 2021
IN
CONTEMPT PETITION NO. 3 OF 2019
Raksha Kirit Gosher ... Applicant
vs.
Official Liquidator of ... Respondent
Woodland Garde Cafe and 11 Ors.
Mr. Snehal Chaudhari for the Applicant.
Mr. Naushad Engineer for the Official Liquidator.
Ms. Sheetal Shah a/w. Ms. Dimple D. Bitra and Ms. Pradnya Shejul i/b. M/s.
Mehta & Girdharlal for Respondent no. 6.
Ms. Meenakshi Surve for respondent no. 12 in Contempt Petition.
Mr. Prashant Burad for respondent no. 10.
Mr. Mahendhar Aithe, Company Prosecutor.
CORAM : A. K. MENON, J.
DATED : 9th FEBRUARY, 2022 [ THROUGH VIDEO CONFERENCE ] P.C. :
1. Learned counsel for the respondent and the applicant seek extension of time to file reply and rejoinder. In the meantime Mr. Burad on behalf of RAJESHWARI respondent no. 10 states that his client have filed Interim Application No. RAMESH PILLAI 3710 of 2021. The respondent in Interim Application No. 3710 of 2021 also Digitally signed by RAJESHWARI RAMESH PILLAI Date: 2022.02.10 seeks time to file reply.17:47:27 +0530
40-IAL-15085-2021-CNPCP-3-2019-IAL-4540-2021-OLR-21-2016.odt 1/2 rrpillai
2. Accordingly reply in both interim applications to be filed within four weeks from today.
3. Rejoinder to be filed within two weeks from today.
4. Liberty to apply after rejoinder is filed.
(A. K. MENON, J.) 40-IAL-15085-2021-CNPCP-3-2019-IAL-4540-2021-OLR-21-2016.odt 2/2 rrpillai