Tcfc Finance Limited vs Deccan Chronicle Holdings Ltd
2021 Latest Caselaw 6085 Bom

sg                                                                    23. sj56-16.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             ORDINARY ORIGINAL CIVIL JURISDICTION

                      SUMMONS FOR JUDGMENT NO.56 OF 2016
                                    IN
                    COMMERCIAL SUMMARY SUIT NO.80 OF 2014

TCFC Finance Limited                                  ...Plaintiff
          vs.
Deccan Chronicle Holdings Ltd.                        ...Defendant
                                 .....
Mr. Rushabh Sheth, a/w. Mr. Manish Kelkar, i/b. Mr. Pralhad Paranjape, for
the Plaintiff.
                                  ....
                             CORAM : S.C. GUPTE, J.

DATED : 5 APRIL 2021 P.C. :

. Considering that a Resolution Plan in respect of the Defendant Company, approved by the committee of creditors under Section 30(4) of the IB Code, has been approved by NCLT Hyderabad by its order dated 3 June 2019, the Plaintiff herein would have to consider its position. Learned Counsel for the Plaintiff seeks time to do so. Stand over to 19 April 2021.

( S.C. GUPTE, J. )

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