Bombay High Court
M/S Shrid Metals Technologies Pvt. Ltd ... vs M/S Sanvijay Rolling And Engineering ... on 5 May, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 56.APL.436-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CRIMINAL APPLICATION (APL) NO. 436 OF 2022
( M/s Shrid Metals Technologies Pvt. Ltd. & Ors.
Vs.
M/s Sanvijay Rolling and Engineering Limited )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. G.S. Gour, Advocate for the Applicants.
CORAM: AVINASH G. GHAROTE, J.
DATED : 5th MAY, 2022.
Mr. Gour, learned counsel for the applicants fairly states, that the resolution plan has been passed by the N.C.L.T., and the statement on his behalf which was recorded on 02.05.2022, was incorrect and prays for vacation of the stay. Considering, that the resolution plan has already been passed by the N.C.L.T., the interim order granted on 02.05.2022, shall stand vacated.
2. List the matter after Summer Vacation.
JUDGE SD. Bhimte Signed By:SHRIKANT DAMODHAR BHIMTE Signing Date:05.05.2022 19:52