ELECTROTHERM (INDIA) LTD Vs. UCO BANK

JUDGEMENT

(1.) IN present application the applicant has prayed that: -

(2.) BEFORE proceeding further it is necessary and relevant to mention that present application is taken out in Company Petition No. 136 of 2011 which was presented on or around 20.9.2011 and was first time listed for hearing on 26.9.2011 when after hearing the petitioner the Court directed the office to issue Notice to the respondent.

(3.) LEARNED Counsel for the applicant has claimed that present application is taken out in light of the said order by Hon'ble Division Bench.