Gujarat High Court
Bibby Financial Services India Pvt Ltd vs Morakhia Copper And Alloys (P) Ltd on 18 February, 2021
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/COMP/249/2015 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/COMPANYPETITIONNO. 249 of 2015
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BIBBYFINANCIALSERVICESINDIAPVTLTD Versus MORAKHIACOPPERANDALLOYS(P) LTD ========================================================== Appearance:
MRADITYAB MEHTA(5777)for the Petitioner(s)No. 1 MRDHARMESHV SHAH(1050)for the Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date: 18/02/2021 ORALORDER Mr.Aditya Mehta learned advocate for the petitioner under instructions states that the Section 7 petition has been admitted against the respondent and subsequently CIRP process has been commenced before the NCLT.
In view of this submission, the petition will not survive and hence the same is disposed of accordingly without entering into the merits of the matter.
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