Nishit K. Mehta And 2 Ors vs Chokshi Tube Co. Ltd. And 2 Ors
2022 Latest Caselaw 1637 Bom

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

                                               SUMMONS FOR JUDGMENT NO.63 OF 2015
                                                                 IN
                                               COMMERCIAL SUMMARY SUIT NO.8 OF 2006

                           Nishit K. Mehta and Ors.                             .. Applicants-Plaintiffs
                                        Vs.
                           Choksi Tube Co. Ltd. and Ors.                        .. Defendants


                           Mr. Prashant Chande for the Applicants-Plaintiffs.
                           Mr. Gaurang Mehta, with Mr. Amit Shroff and Ms. Sneha Shukla, for
                           Defendant Nos.2, 3A, 3B and 3C.


                                                                   CORAM : A. K. MENON, J.

                                                                   DATE     : 16TH FEBRUARY, 2022.

                           P.C. :

1. Mr. Chande appearing on behalf of the applicants-plaintiffs submits that by an order of 26 th November 2021 passed in R/Company Application No.83 of 2018, along with connected applications, in Company Petition No.36 of 2006, the Gujarat High Court has revived the Company Petition, but has transferred the same to National Company Law Tribunal, Ahmedabad. The order of the Liquidation is kept in abeyance. He therefore seeks to withdraw this Summons for Judgment with liberty to apply by way of a fresh Summons for Judgment, if so advised.

2. Accordingly, the Summons for Judgment is disposed as withdrawn with liberty as aforesaid.

(A.K. MENON, J.)

Digitally signed

SNEHA by SNEHA

ABHAY ABHAY DIXIT Date: 18-SJ-63-2015.doc 2022.02.16 DIXIT 16:35:25 +0530 Dixit