M/S R.S. Jewellers Pvt. Ltd. And ... vs Nemo
2022 Latest Caselaw 413 j&K

                                                                                             Sr. No. 4

                          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                                   CP No. 4/2016
                                                   c/w
                                                   CP No. 1/2016
                                                   CP No. 2/2016

           M/S R.S. Jewellers Pvt. Ltd. and another      ....Petitioner(s)/Appellant(s)
                           Through :- Mr. B.B. Bakshi, Advocate
                           V/s
           Nemo                                                                        ....Respondent(s)

                                     Through :-   None

            Coram: HON'BLE MR. JUSTICE TASHI RABSTAN, JUDGE

                                                         ORDER

11.03.2022 Learned counsel for the applicants has submitted that this case is

squarely covered by the judgment dated 30.05.2017 passed by the High Court of

Delhi in CO.PET. No. 901/2016 as well as the order dated 01.02.2019 passed by

a coordinate Bench of this in CP No. 1/2017. He seeks disposal of these

applications on the lines of the aforesaid judgments. His statement is taken on

record.

In view of the statement made by learned counsel for the applicants,

these applications are allowed. The companies named as M/S R.S. Jewellers Pvt.

Ltd., M/S TIFCO Investments Pvt. Ltd. and M/S Malini Investments Pvt. Ltd. is

directed to be wound up.

Let an information be sent to the Registrar of Companies, Jammu.

Disposed of as above.

(Tashi Rabstan) Judge Jammu:

11.03.2022 Pawan Angotra

Whether the order is speaking : Yes/No Whether the order is reportable : Yes/No PAWAN ANGOTRA 2022.03.11 16:20 I attest to the accuracy and integrity of this document