Premier Automobiles Limited Thru ... vs India Motor Corporation Pvt. Ltd. ...
2012 Latest Caselaw 375 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- COMPANY PETITION No. - 1 of 2005
 

 
Petitioner :- Premier Automobiles Limited Thru A.G.M.
 
Respondent :- India Motor Corporation Pvt. Ltd. Thru M.D. & Anr.
 
Petitioner Counsel :- Pankaj Bajpai
 
Respondent Counsel :- N K Agarwal
 

 
Hon'ble Dr. Satish Chandra,J.

(C.M. Application No. 28712 of 2012-Application for recall of order dated 21.03.2012)

Sri M.K. Pandey, holding brief of Sri Pankaj Bajpai has no objection if the application for recall  is allowed for the reasons mentioned in support of affidavit.

Hence, the order dated 21.03.2012 is recalled and the Company Petition is restored to its original status.

List in the next cause list.

Order Date :- 16.4.2012

Nitesh

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Case :- COMPANY PETITION No. - 1 of 2005

Petitioner :- Premier Automobiles Limited Thru A.G.M.

Respondent :- India Motor Corporation Pvt. Ltd. Thru M.D. & Anr.

Petitioner Counsel :- Pankaj Bajpai

Respondent Counsel :- N K Agarwal

Hon'ble Dr. Satish Chandra,J.

Company Petition is restored vide order of date passed on C.M. Application No. 28712 of 2012.

Order Date :- 16.4.2012

Nitesh