PARENTERAL DRUGS (INDIA) LIMITED Vs. JAGDISH MANGAL HUF
LAWS(MPH)-2020-5-94
HIGH COURT OF MADHYA PRADESH
Decided on
May 11,2020
Parenteral Drugs (India) Limited
Appellant
VERSUS
Jagdish Mangal Huf
Respondents
Referred Judgements :-
NINE MEDIA AND INFORMATION SERVICES LTD. VS. HERO HONDA MOTORS LTD. [REFERRED TO]SHRIPAL JAIN VS. TORRENT PHARMACEUTICALS LIMITED [REFERRED TO]
Cited Judgements :-
GLOCAL HEALTHCARE SYSTEMS PVT LTD VS. MAJOR PARESH SINGHAL(RETD) [LAWS(KAR)-2021-6-290] [REFERRED TO]JUDGEMENT
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(1.)Regard being had to the similitude of the seminal issue that arises for consideration, this order shall govern disposal of
both these petitions.
(2.)The moot question in both these petitions is that as to whether after incorporation of Section 430 of The Companies Act, 2013 w.e.f. 1.6.2016, the civil Court is barred to proceed with the civil suit already pending before it?
(3.)The petitioner in both these petitions is Managing Director (MD) of Parental Drugs (India) Pvt. Ltd, a public limited listed company.
(2.)The moot question in both these petitions is that as to whether after incorporation of Section 430 of The Companies Act, 2013 w.e.f. 1.6.2016, the civil Court is barred to proceed with the civil suit already pending before it?
(3.)The petitioner in both these petitions is Managing Director (MD) of Parental Drugs (India) Pvt. Ltd, a public limited listed company.
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