Karnataka High Court
M/S Mysore Acetate Employees vs The Mysore Acetate & Chemicals Co ... on 26 November, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF NOVEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
C. A. NO. 2058 OF 2013
IN COP NO. 45 OF 2011
BETWEEN:
M/S.MYSORE ACETATE EMPLOYEES
CO-OPERATIVE CREDIT SOCIETY LIMITED
C/O MANDYA DISTRICT CO-OPERATIVE
CENTRAL BANK, BUS STAND ROAD
MANDYA 571 401.
REPRESENTED BY LIQUIDATOR/
RECOVERY OFFICER.
....APPLICANT
(BY:SRI SHRIDHAR C.K., ADVOCATE)
AND:
THE MYSORE ACETATE & CHEMICALS
CO LIMITED (IN LIQN)
ATTACHED TO HIGH COURT OF KARNATAKA
CORPORATE BHAVAN
NOS.26-27, 12TH FLOOR
RAHEJA TOWERS, M.G.ROAD
BANGALORE 560 001
REPRESENTED BY THE OFFICIAL LIQUIDATOR
...RESPONDENT
THIS COMPANY APPLICATION IS FILED UNDER RULES 6
AND 9 OF THE COMPANIES (COURT) RULES, 1959, PRAYING TO
PASS AN APPROPRIATE ORDER TO DISBURSE THE ADMITTED
AMOUNT OF Rs.59,99,291/- [RUPEES FIFTY NINE LAKH, NINETY
NINE THOUSAND TWO HUNDRED NINEY ONE] IN CLAIM
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No.OLB/Co.P No.45/2001/C1.NO.485/Sec.IX/1070/2013, AS
EXPEDITIOUSLY AS POSSIBLE & ETC.
THIS COMPANY APPLICATION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the Official Liquidator would state that, if granted two weeks time, he shall disburse the amounts as claimed by the applicant, in terms of the order passed by this court in OLR No. 421/13 dated 23/10/2013.
Recording the statement of the learned counsel for the Official Liquidator, the application stands disposed of.
Sd/-
JUDGE Rd/-