M/S Thar Cements Ltd Jhunjhunu vs Kotak Mahindra Bank & Ors
2022 Latest Caselaw 6335 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                      S.B. Company Petition No. 23/2006

                                   M/s Thar Cements Ltd Jhunjhunu
                                                                                                        ----Petitioner
                                                                        Versus

                                   Kotak Mahindra Bank & Ors


                                                                                                     ----Respondents

For Petitioner(s) : Mr. Hemant Choudhary Advocate on behalf of Mr. Vijay Choudhary Mr. Ruvit Kumar, Official Liquidator For Respondent(s) : None.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Judgment / Order

22/09/2022

This Court finds that on the last date of hearing, notices were

issued to the newly added respondents No.2 & 3 and notices were

required to be filed by the counsel for the Kotak Mahindra Bank.

Office report shows that fresh and correct address has not

been furnished and notices are also not being filed. This Court

grants three weeks time to the learned counsel for the Koak

Mahindar Bank to comply with the earlier order and file fresh and

correct address of the respondents No.2 & 3 and accordingly,

notices may be issued to them, returnable within four weeks.

(ASHOK KUMAR GAUR),J

Sanjay Kumawat-7

Powered by TCPDF (www.tcpdf.org)