Bombay High Court
Official Liquidator vs Palace Gardens Chennai Sez Pvt. Ltd. Cin ... on 14 June, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 10.OLR-148-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.148 OF 2019
In the matter of Companies Act, 1
of 1956
And
In the matter of Palace Gardens
Chennai SEZ Private Limited (In
Liquidation)
Vishnu Sindwani ....Petitioner
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Mr. Mahendhar Aithe, Company Prosecutor for Official Liquidator present.
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CORAM : K.R.SHRIRAM, J.
DATE : 14th JUNE 2019 P.C.:
Heard Mr. Aithe, Company Prosecutor for Official Liquidator and also considered the report. For reasons mentioned in the report, Official Liquidator's Report is allowed and accordingly disposed in terms of prayer clause - (a).
(K.R. SHRIRAM, J.) Gauri Gaekwad ::: Uploaded on - 17/06/2019 ::: Downloaded on - 21/07/2019 10:54:18 :::