Bombay High Court
Bilcare Limited vs Lotte Aluminium Company Limited on 25 July, 2025
Author: M.S. Sonak
Bench: M.S. Sonak
11-IAL-21538-25+.DOCX
Sayali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION (L) NO. 21538 OF 2025
IN
APPEAL (L) NO.-21341 OF 2025
Bilcare Limited ...Applicant/Appellant
In the matter Between
Bilcare Limited ...Appellant
Versus
Lotte Aluminium Company Ltd and Ors ...Respondents
______________________________________________________
Mr Cyrus Ardeshir, Senior Counsel with Mr. Ziyad Madon, Mr.
Ravi Ganghi, Mr. Mahek K. Mr. Prathamesh Jadhav i/b
Kanga and Co., for Applicant/Appellant.
Mr Shilpan Gaonkar with Swara Vichare i/b Legasis Partners,
for Respondents.
______________________________________________________
CORAM: M.S. Sonak &
Jitendra Jain, JJ.
DATED: 25 July 2025 PC:-
1. Heard learned Counsel for the parties.
2. The learned Counsel for the Respondent states that some offer has been received from the Appellant and the Respondents are considering the same.
3. Accordingly, we post this matter on 12 September 2025.
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4. Until the next date, particularly since, the parties are exploring the possibility of the settlement, the company Petition need not be transferred as directed by the impugned order.
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