Tcfc Finance Limited vs Deccan Chronicle Holdings Ltd
2021 Latest Caselaw 2433 Bom

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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        ORDINARY ORIGINAL CIVIL JURISDICTION
                                             IN ITS COMMERCIAL DIVISION

                                         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.P.D. Paranjape for plaintiff.

                                                 CORAM : N.J. JAMADAR, J.

DATE : 5th FEBRUARY 2021 P.C.

1. The learned counsel for the plaintiff seeks time to take

instructions as regards the outcome of the proceedings which were

pending before the National Company Law Tribunal, Hyderabad in

respect of the defendant company.

2. List on 22nd February 2021.

3. The learned counsel for the plaintiff is requested to give notice Digitally signed by Shraddha Shraddha K. Talekar to the learned counsel for the defendant of the listing of the matter K.

Date:

Talekar 2021.02.08 18:49:05 +0530 on 22nd February 2021.

[ N.J. JAMADAR, J. ]

Shraddha Talekar PS