Bombay High Court
Lotte Aluminium Company Ltd And 1 Other vs M/S Bilcare Limited Cin ... on 16 January, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
kvm
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14-CP987.15
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY PETITION NO. 987 OF 2015
Lotte Aluminium Company Ltd. & Ors. ..... Petitioners
VERSUS
M/s.Bilcare Limited .... Respondent
Mr.Dnyaneshwar Jadhav, i/b. M/s.Legasis Partners for the Petitioners.
Mr.Rashmin Jain, i/b. M/s.Kanga & Co. for the Respondent.
CORAM : R.D. DHANUKA, J.
DATE : 16th JANUARY, 2020 P.C.
Learned counsel for the respondent tenders a copy of the notification dated 2nd January,2020 which is in force till 29th December,2020 passed by the State Government under the provisions of section 3(1) of the Maharashtra Relief Undertakings (Special Provisions) Act, 1958. The respondent company has been declared as relief undertaking. In view of the said notification, hearing of the proceedings is adjourned to 7th January,2021.
[R.D.DHANUKA, J.] ::: Uploaded on - 18/01/2020 ::: Downloaded on - 18/01/2020 20:59:40 :::