Bombay High Court
Gujarat State Financial Corporation vs Office Of Official Liquidatorss ... on 23 February, 2021
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
1-rpc1-21.doc
vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
REVIEW PETITION NO.1 OF 2021
IN
OFFICIAL LIQUIDATOR'S REPORT NO.189 OF 2019
IN
COMPANY PETITION NO.1017 OF 2002
Gujarat State Finance Corporation ...Petitioner
IN THE MATTER BETWEEN :
Lloyds Finance Ltd. ( in Liqn.)
And
Official Liquidators ....Respondent
Ms.U.M. Jhaveri with Ms.Mayuri Maru for the Petitioner.
Mr.Aditya N. Mehta for the Official Liquidator.
CORAM : R.D. DHANUKA, J.
DATE : 23RD FEBRUARY, 2021. P.C. :-
1. By this review petition, the review petitioner seeks recall of the order and dated 18th December, 2019 passed by this Court in Official Liquidator's Report No.189 of 2019 on the grounds set out in paragraph 9 of the review petition.
2. I have perused the Official Liquidator's Report No.189 of 2019 brought to my notice by the learned counsel for the Official 1/2 1-rpc1-21.doc Liquidator being paragraph no.9 stating that the claim of the review petitioner has been adjudicated upon and admitted as unsecured debtor of Rs.8,96,24,808/- and the notice of admission has been sent on 21st August, 2019. No reply was filed by the review petitioner to the said Official Liquidator's Report before the Company Judge.
3. A perusal of the order passed by this Court indicates that the review petitioner had appeared before this Court when the matter was heard and the order was passed.
4. Learned counsel for the Official Liquidator states that the said affidavit of proof submitted by the review petitioner was adjudicated upon by the Official Liquidator and the claim of the review petitioner was considered as unsecured creditor. The said order was conveyed to the review petitioner and has not been impugned. Statement is accepted.
5. I have also perused the grounds raised in the review petition in paragraph 9. No case is made out for recalling of the order under Order 47 Rule 1 of the Code of Civil Procedure, 1908.
6. The review petition is accordingly dismissed.
7. There shall be no order as to costs.
(R.D. DHANUKA, J.) Vasant Digitally signed by Vasant A. Idhol A. Idhol Date: 2021.02.23 17:44:05 +0530 2/2