MIRAMBICA INFRASTRUCTURE PRIVATE LIMITED Vs. TUSHAR BHARATBHAI DALAL

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original respondent in the writ application and is directed against the interim order passed by a learned Single Judge of this Court dated 16.06.2020 in the Special Civil Application No.7467 of 2020.

(2.) The impugned interim order dated 16.06.2020 reads thus :

(3.) We have heard Mr. Viral J. Dave, the learned counsel appearing for the appellant and Mr. R.S.Sanjanwala, the learned Sr. Counsel assisted by Mr. Parth Contractor, the learned counsel appearing for the original writ applicants. We have also heard Mr. Kshitij Amin, the learned Central Government Standing Counsel appearing for the Union of India as well as the National Company Law Tribunal, Ahmedabad.