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In The Matter Of M/S Trident ... vs M/S Shri Lakshmi Cotsyn Limited
2014 Latest Caselaw 4211 ALL

Citation : 2014 Latest Caselaw 4211 ALL
Judgement Date : 8 August, 2014

Allahabad High Court
In The Matter Of M/S Trident ... vs M/S Shri Lakshmi Cotsyn Limited on 8 August, 2014
Bench: Surya Prakash Kesarwani



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- COMPANY PETITION No. - 10 of 2013
 

 
Petitioner :- In The Matter Of M/S Trident Limited
 
Respondent :- M/S Shri Lakshmi Cotsyn Limited
 
Counsel for Petitioner :- Siddharth Mittal,Aditya Singh,Vipin Sinha
 
Counsel for Respondent :- Dinesh Kakkar
 

 
Hon'ble Surya Prakash Kesarwani,J.

Sri Aditya Singh appears for the petitioner in the revised call. No one appears on behalf of respondent company.

Sri Aditya Singh states that the order of this Court dated 29th May, 2014 has not been complied with.

Let this matter be listed peremptorily in the next cause list.

Order Date :- 8.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

 

 

 
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