Madras High Court
Visvanatha Sarma vs The Official Assignee on 26 March, 2021
Author: P.T. Asha
Bench: P.T. Asha
A.No.43 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 26.03.2021
CORAM
THE HONOURABLE Ms. JUSTICE P.T. ASHA
A.No.43 of 2021
in
I.P.No.68 of 2000
Visvanatha Sarma ...
Applicant
Vs.
The Official Assignee
High Court, Madras ... Respondent
Prayer: Judges summon filed under Sections 7 & 85 (3) of the
Presidency Towns Insolvency Act, 1909, to disburse the available
amount of Rs.9,000/- (Rupees nine thousand only) to the only proved
unsecured creditor Mr.K.Natarajan and close the administration of
the estate.
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A.No.43 of 2021
For Petitioner : Mrs.Uma
Official Assignee
ORDER
The above application is moved by the Official Assignee seeking permission to disburse the available amount of Rs.9,000/- to the only proved unsecured creditor Mr.K.Natarajan and close the administration of the estate.
2. The insolvent, Mr.Visvanatha Sarma was adjudicated so on his own application by orders of this Court dated 11.08.2020 in I.P.No.68 of 2000. The publication of adjudication was also effected in one issue of Makkal Kural dated 25.04.2003.
3. The insolvent had filed his schedule of affairs disclosing 7 unsecured creditors for a total sum of Rs.38,50,000/- and there is no secured creditors. One K.Natarajan has filed a claim and the same 2/4 http://www.judis.nic.in A.No.43 of 2021 was admitted for a sum of Rs.2,12,000/-. The insolvent had not filed discharge application within the stipulated time and the order of adjudication was annulled by orders of this Court dated 15.06.2016.
4. In these circumstances, the Official Assignee has filed the above application.
5. Considering the above facts the application is ordered as prayed for.
26.03.2021
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A.No.43 of 2021
P.T.ASHA, J.,
kan
A.No.43 of 2021
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