Bombay High Court
Futura Polyesters Ltd vs Daewoo International Corporation Ltd ... on 5 October, 2018
Bench: A. S. Oka, M. S. Sonak
Shridhar Sutar 1 905-appl323.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL (L) NO. 323 OF 2018
IN
COMPANY PETITION NO. 399 OF 2013
WITH
NOTICE OF MOTION (L) NO. 708 OF 2018
M/s Futura Polyesters Ltd. ... Appellant
Versus
M/s Daewoo International Corporation Ltd.
And another ... Respondents
.....
Mr. Dinesh Purandare a/w Ms Heena Daulat and Ms Anaisha
Zachariah i/b Crawford Bayley & Co. for the Appellant.
Mr. Darshan R. Mehta a/w Krithika Anand i/b Dhruve Liladhar &
Co. for the Respondents.
Ms Swati Deshpande i/b MDP & Partners for intervener.
Mr. Suhas Sawant, Dy. O.L. is present.
.....
CORAM : A. S. OKA AND M. S. SONAK, JJ.
DATE : 05th OCTOBER, 2018. P. C.:
1. A sum of Rs.55 Lakh has been deposited on behalf of the appellant with the attorneys of the first respondent. The learned Counsel appearing for the appellant seeks time. By way of a last chance, we adjourn this appeal to 31 st October, 2018. To be listed "High upon Board".
2. This appeal is preferred by a company which is ordered to be wound up by the impugned order. Therefore, appellant will 1 of 2 Shridhar Sutar 2 905-appl323.18.doc have to satisfy the Court about the maintainability of the appeal. We make it clear that no further time will be granted to the appellant. Ad-interim relief as operating today will continue till then.
( M. S. SONAK, J. ) ( A. S. OKA, J. )
Digitally signed by
Shridhar Shridhar Marutirao
Marutirao Sutar
Date: 2018.10.09
Sutar 16:09:22 +0530
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