GEETA PRINTS LTD Vs. UNIVERSAL ENTERPRISE

JUDGEMENT

(1.) THIS Appeal was preferred against an interim order made by the Company Court which stood modified vide order dated 17. 4. 2006 so as to ensure that the amount deposited with the Registry by respondent company was not parted with in favour of the petitioner.

(2.) IN light of the fact that the interim order was followed by order dated 11. 12. 2006 whereby the petition was ordered to be admitted and publication of advertisement was directed against which O. J. Appeal No. 7 of 2007 was preferred, and the fact that the said Appeal has been dismissed today by a separate order this Appeal has been rendered infructuous as the interim order now stands merged. The modified interim order as made by this Court shall continue to operate till the Company Court takes up Company Petition No. 241 of 2004 for hearing and disposal. The Appeal is accordingly dismissed. CIVIL APPLICATION No. 168 of 2006. In light of the order made in Appeal today this Civil Application having been rendered infructuous stands rejected accordingly.