Bombay High Court
Raksha Kiit Gosher vs Official Liquidator Of Woodland Garde ... on 12 January, 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
IN
COMPANY APPLICATION NO.453 OF 2017
IN
OFFICIAL LIQUIDATOR NO.21 OF 2016
IN
COMPANY APPLICATION NO.265 OF 2015
IN
COMPANY PETITION NO.352 OF 1996
Mrs. Raksha Kirit Gosher .. Applicant / Petitioner
v/s.
Official Liquidator & Ors. .. Respondents
Mr. Vivek Phadke for the applicant.
Mr. Naushad Engineer for the Official Liquidator.
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 : 12TH JANUARY, 2022. (THROUGH VIDEO CONFERENCE) Digitally 1/2 signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:
2022.01.14 17:49:59 +0530 37.ial-15085-21.doc wadhwa P.C. :
1. Mr. Phadke on behalf of the applicant and Mr.Burad on behalf of respondent no.10, undertakes to enter appearance within one week.
2. Reply, if any, shall also be filed within one week from today.
3. Rejoinder, if any, to be filed by 28th January, 2022.
4. S.O. to 9th February, 2022 for disposal.
(A. K. MENON, J.) 2/2
37.ial-15085-21.doc wadhwa