Shankar V. Char vs Grand Foundry Pvt. Ltd. And The Official ...
2024 Latest Caselaw 24258 Bom

Bombay High Court

Shankar V. Char vs Grand Foundry Pvt. Ltd. And The Official ... on 16 August, 2024

Author: Abhay Ahuja

Bench: Abhay Ahuja

                                                                 33-OLR-25-2023.doc


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

               OFFICIAL LIQUIDATOR'S REPORT NO. 25 OF 2023
                                   IN
                    COMPANY PETITION NO.292 OF 1984

                                      IN THE MATTER OF THE COMPANIES
                                      ACT, 1 OF 1956.
                                           AND
                                      IN THE MATTER OF FUEL INJECTIONS
                                      LTD. (IN LIQUIDATION)

 ARORA ENGINEERING INDUSTRIES AND ORS. )...PETITIONERS
                          WITH
         INTERIM APPLICATION (L) NO. 38050 OF 2022
                           IN
             COMPANY PETITION NO. 292 OF 1984

 Mr.K.P.Anil Kumar, Ms.Priyanka Kumar and Mr.Chinmay Apte, Advocate
 for the Applicant in IAL/38050/2022.
 Mr.Rushabh Sheth, Advocate for the Official Liquidator.
 Mr.Chandan Kumar, Official Liquidator, present in Court.


                               CORAM       :     ABHAY AHUJA, J.

                               DATE        :     16th AUGUST 2024

 P.C. :

1. Pursuant to earlier order of this Court, today when the matter is

called out, Mr.Sheth, learned Counsel for the Offiicial Liquidator, has

made submissions in support of the Official Liquidator's Report.

33-OLR-25-2023.doc

2. For Mr.Kumar, learned Counsel, to make his submissions in

response to the said report as well as for the Applicant in the Interim

Application, list on 13th September 2024 as Part heard.

3. Let propositions and supporting judgments be circulated in

advance.

(ABHAY AHUJA, J.)