Official Liquidator Of M/S Madhu Paper ... vs Dayananda Sagar on 22 January, 2009

[Cites 0, Cited by 6]

Karnataka High Court

Official Liquidator Of M/S Madhu Paper ... vs Dayananda Sagar on 22 January, 2009

Bench: Mohan Shantanagoudar

.4,

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

922725 THIS THE 22"" my o::kJAr¢u%A:2y,%é9;ié   ' '

BEFORE   = 
me HON'B%_E Mmu sues §Ad1;:Hr%N S.§4A3$_3T:%VI$¥iAuéZ~i§{)b?§R

commwv APPL3§CAT1'Oi~ 3'i~éCr;?53/QOOSVVV4
COMPANY :>E5_fIfI*rIa'.>:_§».3;kNr':2.z_:_3_%;e:;;9g7

u_...........«.......-nun

BE'i'WEE.'.N: 4

{iﬁifzia}, 'Li€ji3;it%a $"or of   _

M; s,Ma~g:11m Pa'pe:as§i13s'{;?;"Le;njted
{in liqtﬁtiaﬁoﬁ) '     
attached to. High Court' of Karﬁataka
W Flow", D &.~.F 'Wing A . V

Kenchfiya Sadali; Kémmémgaia

 - ,Ba::.g:;e1og~¢~3;;  .....  .. APPLICANT

 gay'  If3¢ép:al§:"&'_V.Jaymam, Advs.,}

A3s:D:~*

 ' ' 1. Dés.y..aiida Sag'a:'

3. 1 14v,...r9I.C.R0adA

   P§§;X.Gopaiakrishna
   25/41, 29*" Cross

' 3"' Main Raacl



NJ
i

'?"3'* Biactk, Jayanagar
Baugaiore 1 1 _ .. RESPONDENT8

{By 312% ﬁ.Kri$.h13an1urt}3y, Aéici, for R} M] s.Sai:ish 6:. Aravind, A,civs., for R2) This applicatien is ﬁled under S&:cti<:}1::__ 54;3{1} Gf . ﬂ:1€:~.. Cﬂmpalliéﬁ Act, 1956, r/W. Rgie 26{--_':"<'i>'f=¥hc'-3 Cwﬁgpazziés (Cotlrt) Rules, 1959, p1'ayiI1§;' that «fgxr-,th:e .I76;aS;OI1:S"'St$i1fs':£1 therein this }~ic>11'ble Court 1'31ay:_"13r:--' pieasaé t(§:1«.;.;_:1::':m1<:>11 "

rcsponéents 1 and 2 ihfft'-.'?;iii'._ fer ~ purpcag 315:3"

examirzaﬁon in 1"egar<:1v'i0«--._£}1e m~:=_1tter as' spcciﬁed; in application. " ' ' ' far evidence, this day tha Court --:nad::_};he ff)'}IOi7?i1}g: 4 _j . . ' . .' G R.

-- .T}'3\is a.$p§iu§ﬁa§1- .. i:é;«- ﬂied praying far at ciirﬁgrtion 1:9 2'<:tsp%I1ii{é::1j%is»1'.'-aii»:i to pay 3. sum sf }~?Zs.38,81,415/- '-iélibrg with tVid€5""i;'1i:aI-est at tbs ::*a:i.e 0f 18% 13.9.. tn the Z suppart 0}' {hair case, bath the parties A' ' havé' Ieci their eviéence. in ihé CI'USS«€XE!}IiiI1Bii(3I1, i:.'ﬁ€ wimess hf {ha Qﬁicial Liqzliéatar, has achmitteé that the ex-»direCt{}rS have V , 3.

complied with the requirement ef the pmvisicns {if Sections 454 and 538(1) of the Compariias, He fmﬁiher aéniitted that after filing of sun: 91" R366 lakhs and odd plusgi have been recevered from time (5::s;--cI§§'€:t$toi';'s gid;j'i:é;ié§d inwards 3.1:*1"ears payable ¥:}3»i th_e c§'mpa:1§,é' '§,;§.q%;;id"atio:1;wL' The said wiinasss ha$.s1;'BI1}zl$€é3}-:';.ti1a: a€t.'13it..ﬁIf1€ of ﬁiing 0f the appiivzzatiisvn, did not have ail that:

VFromVth$"a#QbQize, Et.is 03633" that the ex-di1'ect0rS «sf th¢.ce111}:§£m_§ a sum of R536 Iakhs and odd

5.-.i7%S."?5.,£3G,£'ﬁfG"€3'i¥V is the applicant. Bu': {hi3 fact I161: I known to 81$ Qﬁiciai Liquidatar, at ti;::1§§_ Gf 'aha application.

in Viﬁw of tha abeva, Sri Beepak, iearnaéi advaczsgte ;apEpeari11g an behalf 0f the Qfﬁcia} Liqtzidatsr fairlry 'L,«J'3 *4.

submits that the ciaim of the applicarzt A' survivzis.

AC{20I'di1"1g}}«", the appiication tha claim 01' the applicant is

Unlock Advanced Research with PRISMAI

Karnataka High Court