Gujarat High Court
Ifci Ltd vs O.L. Of Gujarat Inject Ltd on 19 September, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
IFCI LTD....Applicant(s)V/SO.L. OF GUJARAT INJECT LTD (IN LIQN.) O/COMA/301/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY APPLICATION NO. 301 of 2012 In COMPANY PETITION NO. 18 of 1999 ================================================================ IFCI LTD....Applicant(s) Versus O.L. OF GUJARAT INJECT LTD (IN LIQN.) & 4....Respondent(s) ================================================================ Appearance: MR INDRAVADAN PARMAR, ADVOCATE for the Applicant(s) No. 1 MR BHARAT JANI, ADVOCATE for the Respondent(s) No. 2 MR DIPAK R DAVE, ADVOCATE for the Respondent(s) No. 5 MR JS YADAV, ADVOCATE for the Respondent(s) No. 1 MRANIPAGANDHI, ADVOCATE for the Respondent(s) No. 3 MRS NISHA M PARIKH, ADVOCATE for the Respondent(s) No. 4 MS KSHMA V SHETH, ADVOCATE for the Respondent(s) No. 4 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 19/09/2013 ORAL ORDER
On the next date of hearing, Official Liquidator, after calling for response from the Chartered Accountant, shall explain as to whether Chartered Accountant has, while suggesting ratio for disbursement (as mentioned by Official Liquidator in paragraph No.4 of the report dated 13.3.2013) taken into consideration the decision by Hon'ble Apex Court in case of EPF Commissioner vs. OL of Esskay Pharmaceuticals and the decision of Division Bench of this Court in the case of New Rajpur Mills Ltd., or not. If the said aspect is not taken into consideration by the Chartered Accountant while suggesting the disbursement ratio, then Chartered Accountant may submit supplementary report explaining the said aspect, wherein disbursement ratio after taking into account the said decision may be worked out and mentioned. Such supplementary report by the Chartered Accountant may be placed on record on or before next date. S.O. to 8.10.2013. Time to deposit the amount as per previous order till 25.9.2013.
(K.M.THAKER, J.) Bharat Page 2 of 2