Bombay High Court
Kapil Puri And Spanco Ltd vs Pam Pharmaceutical And Allied ... on 30 November, 2018
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
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10-COMS10.12
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMMERCIAL SUIT NO. 10 OF 2012
Kapil Puri & Anr. ..... Plaintiffs
VERSUS
Pan Pharmaceutical and Allied
Machinery Co. Pvt. Ltd. ..... Defendant
Ms.Smita Verma, i/b. Phoenix Legal for the Plaintiff no.1.
CORAM : R.D. DHANUKA, J.
DATE : 30th NOVEMBER, 2018 P.C.
Learned counsel appearing for the plaintiff no.1 states that the plaintiff no.1 would file appropriate application for bringing Official Liquidator on record in view of the plaintiff no.2 having been ordered to be wound up. Such steps shall be taken within four weeks from today.
[R.D. DHANUKA, J.] ::: Uploaded on - 04/12/2018 ::: Downloaded on - 30/12/2018 11:53:46 :::