Shriprakash Jain vs Official Liquidator Of Rajasthan ...
2021 Latest Caselaw 1147 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      D.B. Special Appeal (Civil) No. 24/2019
                                                                               In
                                                      S.B. Company Application No.21/2004
                                                                               In
                                                         S.B. Company Petition No.11/1998

                                    Shriprakash Jain & Ors.
                                                                                                          ----Appellants
                                                                           Versus
                                    Official Liquidator Of Rajasthan Communication Limited & Ors.

                                                                                                        ----Respondents

For Appellant(s) : Mr. Rajendra Kumar Salecha, Advocate For Respondent(s) : Mr. Kersi Jehangir Mehta, Advocate, through Video Conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Judgment / Order

02/02/2021

Service of respondent No.2 is incomplete.

Let fresh notice be issued to respondent No.2 for

22.04.2021.

So far as respondent No.3 is concerned, his name was

deleted before the learned Company Judge. Interim order to

continue.

(MANOJ KUMAR VYAS),J (SABINA),J

Sunita Kanwar /5

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