Gujarat High Court
Baroda Textile Effects Pvivate Limited vs Respondent(S) on 1 December, 2017
Author: C.L.Soni
Bench: C.L. Soni
O/COMA/361/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY APPLICATION NO. 361 of 2016
In
COMPANY PETITION NO. 38 of 2013
In
COMPANY APPLICATION NO. 341 of 2012
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BARODA TEXTILE EFFECTS PVIVATE LIMITED....Applicant(s)
Versus
. .....Respondent(s)
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Appearance:
MRS SWATI SOPARKAR, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 01/12/2017
ORAL ORDER
It appears that though the notice issued in the month of August 2016, there is no endorsement as to the service of the notice to the Regional Director, North - Western Region, Ministry of Corporate Affairs, Naranpura, Ahmedabad, as also the Official Liquidator. The Official Liquidator states that he has received the copy of the application and he shall file report within a period of two weeks from today.
S.O to 20th December 2017. Office shall also make report as regards the service of notice to the Regional Director, North - Western Region, Ministry of Corporate Affairs, Naranpura, Ahmedabad and if service is effected to the Regional Director, the endorsement to such effect shall also be made on the board on the returnable date.
(C.L.SONI, J.)
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O/COMA/361/2016 ORDER
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