Gujarat High Court
Board Opinion vs Chairman And Md Of M/S Amruta Mills Ltd on 12 June, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/COMP/72/1991 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
OFFICIAL LIQUDATOR REPORT NO. 3 of 2017
IN R/COMPANY PETITION NO. 72 of 1991
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OFFICIAL LIQUIDATOR OF SHRI AMRUTA MILLS LTD.
Versus MANAGER, IFCI LTD.
========================================================== Appearance:
MR SAURABH M PATEL for the PETITIONER(s) No. OFFICIAL LIQUIDATOR for the PETITIONER(s) No. GOVERNMENT PLEADER for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE C.L. SONI Date : 12/06/2018 IA ORDER
1. Office has pointed out in the office note dated 03.05.2018 that District Inspector of Lands Records is already a party joined as respondent No.7 and, therefore, as per the order dated 23.04.2018, notice is issued to the District Inspector of Lands Records -
respondent No.7 though by the said order, the same party was ordered to be added as respondent No.8. Such facts stated in the office note are taken note of and no further order in this regard is required as the office has already issued notice to the District Inspector of Lands Records.
2. Learned AGP Mr.Shirish Gohil states that the process for demarcation of the properties was on and it is about to be over and now in 15 days appropriate report shall be filed by the District Inspector of Land Records. He, therefore, requests to adjourn the matter beyond 15 days. Hence, S.O. to 28th June, 2018.
(C.L. SONI, J) GUPTA* Page 1 of 1