Allahabad High Court
In The Matter Of Shamken Multifab ... vs Asset Recostruction Company (India) ... on 4 August, 2010
Author: Pankaj Mithal
Bench: Pankaj Mithal
Court No. - 33 Case :- COMPANY PETITION No. - 8 of 2010 Petitioner :- In The Matter Of Shamken Multifab Limited Respondent :- Asset Recostruction Company (India) Ltd. And Others Petitioner Counsel :- Syed Fahim Ahmad,Anurag Khanna Respondent Counsel :- Ashok Srivastava, Namit Srivastava, O.L. U.S. Patole, O.P. Misra Connected with: Case :- COMPANY PETITION No. - 9 of 2010 Petitioner :- In The Matter Of Shamken Spinners Limited Respondent :- Asset Recostruction Company (India) Ltd. And Others Petitioner Counsel :- Syed Fahim Ahmad,Anurag Khanna Respondent Counsel :- Ashok Srivastava,Namit Srivastava,O.L. U.S. Patole And Case :- COMPANY PETITION No. - 10 of 2010 Petitioner :- In The Matter Of Shamken Cotsyn Limited Respondent :- Asset Recostruction Company (India) Ltd. And Others Petitioner Counsel :- Syed Fahim Ahmad,Anurag Khanna Respondent Counsel :- O.P. Misra,Shambhu Chopra Hon'ble Pankaj Mithal,J.
Heard Sri Jaideep Mathur, Senior Advocate assisted by Sri Anurag Khanna, learned counsel for the petitioner, Sri Rahul Sharma, Senior Advocate assisted by Sri Ashok Srivastava, learned counsel for ING Vysya Bank Ltd. and Smt. Sushmita Banerjee assisted by Sri Namit Srivastava, learned counsel for Asset Reconstruction Company (India) Ltd.
Orders on Monday, August 9, 2010.
Order Date :- 4.8.2010 BK