In The Matter Of Krishna ... vs O.L. O.P. Sharma
2014 Latest Caselaw 4085 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?In Chamber
 

 
Case :- COMPANY PETITION No. - 15 of 2013
 

 
Petitioner :- In The Matter Of Krishna Enterprises And Another
 
Counsel for Petitioner :- Pankaj Bhatia,Gopal Verma
 
Counsel for Respondent :- O.L. O.P. Sharma,Om Prakash-I
 

 
Hon'ble Surya Prakash Kesarwani,J.

1.     Heard Sri Om Prakash, learned counsel for the Official Liquidator. No one appears on behalf of Bank of Baroda.

2.     On the last occasion Sri Manish Mehrotra, Advocate had appeared for the Bank of Baroda and prayed for and was granted two weeks' time to file appropriate application before this Court. 

3.     By  order dated 23rd July, 2014, the O.L. Report (Judl) No.169 of 2014 and a supplementary report dated 15th July, 2014 was directed to be considered on the next date of listing.

4.    Since, no one appeared on behalf of Bank of Baroda and as such looking into the nature of proceedings, the matter is directed to be listed in the next cause list showing the name of Sri Manish Mehrotra as counsel for the Bank of Baroda. 

Order Date :- 6.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )