RAGHUNATH PRASAD JHUNJHUNWALA Vs. HIND OVERSEAS PRIVATE LTD
LAWS(CAL)-1967-6-6
HIGH COURT OF CALCUTTA
Decided on June 16,1967

RAGHUNATH PRASAD JHUNJHUNWALA Appellant
VERSUS
HIND OVERSEAS (PRIVATE) LTD. Respondents

JUDGEMENT

- (1.) THE petitioners, Raghunath Prasad Jhunjhunwala and Phoolchand Jhunjhunwala, made an application for winding up of Hind Overseas (Private) Limited. THE other applications in regard to this company are an application for stay of winding up and an application for the appointment of provisional liquidator and an application for injunction. All the four applications were heard from time to time because of the inconvenience of counsel to have the hearing concluded. THE final hearing w;


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