BARODA CRYSTAL GLASS WORKS LIMITED Vs. SUMANKUMAR SINHA

JUDGEMENT

(1.) On 13th November, 2013, this Court passed a detailed order and as per the prayer made by learned advocate, Mr. Uday Joshi, two weeks time was granted to him, as a last chance, to enable him to produce either of the two documents, viz. payment receipt from LIC or order of attachment having been vacated by the Court. The matter was listed on 2nd December, 2013 and on that day, again, learned advocate, Mr. Uday Joshi, for M/s. Trivedi & Gupta was granted time upto 16th December, 2013. Today, when the matter is called out, learned advocate, Mr. Joshi, repeats and renews his request for more time saying that the matter is very old and he is not able to get any paper in support of his case pleaded in Company Petition No. 22 of 2012. It is really painful that Company Law Board without being mindful of the fact that the petitioner before the Company Law Board has approached the Company Law Board without any supporting evidence to the case pleaded in the company petition has allowed the company petition and has issued certain directions to the Company.

(2.) Heard learned senior advocate, Mr. Soparkar for the appellant-Company. The matter requires consideration. ADMIT.

(3.) At the request of learned senior advocate, Mr. Soparkar, for the appellant - original respondent, this appeal is taken up for final hearing as it involves a very short question and facts are not disputed. The request is granted. Learned advocate, Mr. Joshi, cannot have any objection to hearing of the appeal finally. The matter is taken up for final hearing.