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Vijay Kurle & Others
Company & Directors' Information:- VIJAY INDIA PRIVATE LIMITED [Active] CIN = U25199DL1998PTC096860
Company & Directors' Information:- VIJAY J AND K PRIVATE LIMITED [Strike Off] CIN = U52100GJ1974PTC002504
Company & Directors' Information:- D VIJAY AND COMPANY LIMITED [Dissolved] CIN = U99999MH1933PTC002056
Company & Directors' Information:- VIJAY J AND K PRIVATE LIMITED [Strike Off] CIN = U52100GJ1974PTC002504
Company & Directors' Information:- D VIJAY AND COMPANY LIMITED [Dissolved] CIN = U99999MH1933PTC002056
Suo Moto Contempt (Crl.) No. 2 of 2019
Decided On, 04 November 2019
At, Supreme Court of India
By, THE HONOURABLE MR. JUSTICE DEEPAK GUPTA & THE HONOURABLE MR. JUSTICE ANIRUDDHA BOSE
For the Appearing Parties: Sidharth Luthra, Sr. Advocate, (AC), Nitin Saluja, Mobin Akhtar, Tanveer Nizam, Anand S Jondhale, Abhilash Panickar, Jairam L Yadav, Ishwarlal S Agarwal, Deepali Ojha, Ghanshyam Upadhyay, Advocates.
Judgment Text
1. Pursuant to order dated 30.09.2019, all the documents have been supplied to the alleged contemnors Nos. 1, 2 and 3. Alleged contemnor No. 2 has filed additional reply pursuant to the documents being supplied. Alleged contemnor Nos. 1 and 3 pray for and are granted three weeks' time to file additional reply, if any, after receipt of the documents. It is made clear that no further time shall be
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granted. 2. List on 09.12.2019.