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    4. MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CIVIL PROCEDURE, 1908, COMPANIES ACT, ETC

    MISC. APPLICATIONS UNDER VARIOUS ORDERS OF THE CODE OF CIVIL PROCEDURE, 1908, COMPANIES ACT, ETC

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    APPLICATION ON BEHALF OF THE RESPONDENT UNDER RULE 9 OF THE COMPANIES (COURT) RULES, 1959 READ WITH ORDER 47 RULE 1 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE THE HON’BLE HIGH COURT IN THE PRESENT PETITION UNDER SECTION 433(E), 434 AND 439 OF THE COMPANIES ACT, 1956 READ WITH RULE 9 OF THE COMPANIES COURT RULES, 1959 FOR WINDING UP THE RESPONDENT COMPANY WITH PRAYER TO ALLOW THE PRESENT APPLICATION AND REVIEW / RECALL THE ORDER PASSED BY THIS HON’BLE COURT AND PERMIT THE RESPONDENT TO FILE A REPLY WITHIN AN APPROPRIATE TIME AS DIRECTED BY THIS HON’BLE COURT
    application on behalf of the respondent under rule 9 of the companies (court) rules, 1959 read with order 47 rule 1 of the code of civil procedure, 1908 to be filed before the hon’ble high court in the present petition under section 433(e), 434 and 439 of the companies act, 1956 read with rule 9 of the companies court rules, 1959 for winding up the respondent company with prayer to allow the present application and review / recall the order passed by this hon’ble court and permit the respondent to file a reply within an appropriate time as directed by this hon’ble court
    APPLICATION ON BEHALF OF THE RESPONDENT UNDER RULE 9 OF THE COMPANIES (COURT) RULES, 1959 READ WITH ORDER 39 RULE 1 AND 2 OF THE CODE OF CIVIL PROCEDURE, 1908 TO BE FILED BEFORE THE HON’BLE HIGH COURT IN THE PRESENT PETITION UNDER SECTION 433(E), 434 AND 439 OF THE COMPANIES ACT, 1956 READ WITH RULE 9 OF THE COMPANIES COURT RULES, 1959 FOR WINDING UP THE RESPONDENT COMPANY WITH PRAYER TO ALLOW THE PRESENT APPLICATION AND STAY THE OPERATION OF THE IMPUGNED ORDER PASSED BY THIS HON’BLE COURT
    application on behalf of the respondent under rule 9 of the companies (court) rules, 1959 read with order 39 rule 1 and 2 of the code of civil procedure, 1908 to be filed before the hon’ble high court in the present petition under section 433(e), 434 and 439 of the companies act, 1956 read with rule 9 of the companies court rules, 1959 for winding up the respondent company with prayer to allow the present application and stay the operation of the impugned order passed by this hon’ble court


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