Bombay High Court
Manish Sushilkumar Agarwal vs Sharp Industries Ltd on 19 December, 2018
Author: S.J. Kathawalla
Bench: S.J. Kathawalla
ssp 998 CA 638 OF 2018.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO.638 OF 2018
IN
COMPANY PETITION NO.289 OF 2015
Manish Sushilkumar Agarwal ... Applicant/Petitioner
versus
Sharp Industries Ltd. ... Respondent
Ms. Achala Hatode I/by M/s. S.K.Jain and Associates, for Applicant.
Mr.Mahender Aithe, Company Prosecutor, present.
CORAM: S.J. KATHAWALLA, J.
DATE: 19 th DECEMBER, 2018 P.C.:
1. The learned Advocate for the Applicant/Original Petitioner has taken out the above Company Application seeking revival of the Company Petition. The question of reviving of the Petition does not arise since admittedly the Company has been wound up pursuant to the breach of consent terms dated 13 th October, 2014 executed by and between the parties, which fact is also clear from the order passed by this Court (Coram : K.R.Shriram, J.) dated 1 st February, 2018. In view thereof, the above Company Application is dismissed.
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