Madras High Court
Uco Bank vs Vtx Industries Limited on 7 June, 2024
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
C.P.No.164 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.06.2024
CORAM:
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
C.P.No. 164 of 2013
UCO Bank
Having its head office at
10 BTM Sarani, Kolkatta 700 001
and having its branch office at
Sri Murugan Towers,
1524/1287 Trichy Road,
Coimbatore 641 018.
Represented by its Chief Manager
Mr.Priyapada Mishra ... Petitioner
Vs.
VTX Industries Limited,
having its registered office at
2/185, Palladam Road, Puliampatti,
Coimbatore 642 002,
Tamil Nadu. ...Respondent
Prayer:- This Company Petition has been filed under Sections 433(e) read
with Section 434(1)(a) and Section 439(1)(b) of the Companies Act, 1956,
read with Rules 95 of the Company (Court) Rules, 1959, praying to wound
up the respondent company, namely M/s.VTX Industries Limited by this
Court; to appoint the Official Liquidator of this Court as the liquidator of
the Respondent company and to direct that the costs of this petition come
out from the estate of the respondent company.
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https://www.mhc.tn.gov.in/judis
C.P.No.164 of 2013
For Petitioner : Mr.Surya Teja SS Nalla
for M/S.T.K.Bhaskar
For Respondent : No appearance
ORDER
The prayer in this Company Petition is to wind up the company, namely M/s.VTX Industries Limited.
2. This Court, already passed an order on 23.06.2014 in C.P.No.151 of 2013, ordering winding up of the aforesaid company.
3. In view of the above, no further order is required in this Company Petition. Accordingly, the Company Petition is dismissed with liberty to the petitioner to make their claim before the Official Liquidator within a period of eight weeks from the date of receipt of a copy of this order.
07.06.2024 Index:Yes/No Web:Yes/No Speaking/Non Speaking Neutral Citation:Yes/No jd 2/3 https://www.mhc.tn.gov.in/judis C.P.No.164 of 2013 KRISHNAN RAMASAMY.J jd C.P.No. 164 of 2013 07.06.2024 3/3 https://www.mhc.tn.gov.in/judis