In The Matter Of Texmaco Limited vs M/S Dwarikesh Sugar Indusries Ltd.
2024 Latest Caselaw 36668 ALL

Allahabad High Court

In The Matter Of Texmaco Limited vs M/S Dwarikesh Sugar Indusries Ltd. on 7 November, 2024

Author: Piyush Agrawal

Bench: Piyush Agrawal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:174996
 
Court No. - 2
 

 
Case :- COMPANY PETITION No. - 2 of 2009
 

 
Petitioner :- In The Matter Of Texmaco Limited
 
Respondent :- M/S Dwarikesh Sugar Indusries Ltd.
 
Counsel for Petitioner :- Anil Sharma,Shrey Sharma,Vikas Budhwar
 
Counsel for Respondent :- Ravi Kant,Tarun Agrawal
 

 
Hon'ble Piyush Agrawal,J.
 

Heard Sri Shrey Sharma, learned counsel for the petitioner and Sri Naveen Sinha, learned senior counsel assisted by Sri Tarun Agarwal, learned counsel for the respondent.

Sri Naveen Sinha, learned senior counsel submits that in the identical set of facts Company Petition No. 1 of 2009 has been dismissed on 18.10.2024 to which learned counsel for the petitioner has no objection.

In view of the above this company petition is also dismissed in the same terms and conditions as mentioned in the judgment and order dated 18.10.2024 passed in Company Petition No. 1 of 2009..

Order Date :- 7.11.2024

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