In Judgment Text:
- is dissolved, the going concern carried on under the name of the Firm
Mangalore Ganesh Beedi Works and all - -
Mangalore Ganesh Beedi Works as a going concern shall be sold to such of its partner/s, who makes an offer - of
Mangalore Ganesh Beedi Works as a going concern with all its assets, tangible and intangible whatsoever - of partners presently in Management of the affairs of M/s
Mangalore Ganesh Beedi Works , are hereby directed
In Judgment Text:
Mangalore Ganesh Beedi Works u/Ss. 295-A, 298 and 504 IPC, P. S. Inchauli, district Meerut. The groundsMangalore Ganesh Beedi Works is depicting picture of Lord Ganesh at its Bidi product as a result of which- They further submitted that
Mangalore Ganesh Beedi Works is a registered partnership firm manufacturing - in original petition No. 113/1987 A. T. Raja Madras v.
Mangalore Ganesh Beedi Works had decided in favour
In Judgment Text:
-
3.
The
Mangalore Ganesh Beedi Works , who - called
Mangalore Ganesh Beedi Works Employees Association (for short, the 'new Union') and placed
In Judgment Text:
- the going concern carried on under the name of the Firm
MANGALORE GANESH BEEDI WORKS and all the trade marks -
"(i) The dissolved partnership firm-
Mangalore Ganesh Beedi Works as a going concern shall be sold to such of its partner/s, who makes an offer of a highest
J
J
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