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M/S Ambika Corporation vs M/S Sri Lakshmi Cotsyn Limited
2014 Latest Caselaw 4129 ALL

Citation : 2014 Latest Caselaw 4129 ALL
Judgement Date : 7 August, 2014

Allahabad High Court

M/S Ambika Corporation vs M/S Sri Lakshmi Cotsyn Limited on 7 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- COMPANY PETITION No. - 13 of 2014
 

 
Petitioner :- M/S Ambika Corporation
 
Respondent :- M/S Sri Lakshmi Cotsyn Limited
 
Counsel for Petitioner :- R.K .Mishra
 
Counsel for Respondent :- Dinesh Kakkar
 

 
Hon'ble Surya Prakash Kesarwani,J.

1. Sri Vishal Kakkar holding brief of Sri Dinesh Kakkar, learned counsel for the respondent states that vakalatnama has been filed yesterday.

2. Office is directed to trace out the same and place it on record.

3. He prays for and is granted three weeks' time to file counter affidavit. Petitioner shall have one week thereafter to file rejoinder affidavit.

4. List after expiry of four weeks showing the name of Sri Dinesh Kakkar as counsel for the respondent.

Order Date :- 7.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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M/S Ambika Corporation vs M/S Sri Lakshmi Cotsyn Limited
2014 Latest Caselaw 4129 ALL

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M/S Ambika Corporation vs M/S Sri Lakshmi Cotsyn Limited
2014 Latest Caselaw 4129 ALL