Madhya Pradesh High Court
Senior Manager,Uco Bank vs M/S Zoom Developers (Pvt) Ltd. on 27 July, 2015
1
Co.P. No.9/2011
27/07/2015
OLR No.10/2015.
Shri H.Y.Mehta, learned counsel for OL. Shri Neelam Kumar Doglia, learned counsel for petitioner.
This OLR has been filed by the OL disclosing that symbolic possession of the registered office of the company in liquidation has been taken since the registered office of of the company was found to be locked.
Learned OL has submitted that now a meeting of all the secured creditors will be held and thereafter appropriate steps will be taken for taking over the possession of the assets of the company in liquidation and due intimation in this regard will be furnished before this court.
List on 28/9/2015.
IA No.4998/2015.
Shri Neelam Kumar Doglia, learned counsel for petitioner.
Shri H.Y. Mehta, learned counsel for OL. This IA has been filed by the petitioner seeking further 2 time to carry out the publication in terms of the order of this court dated 20/11/2014. It has been disclosed that on account of the bona-fide reasons the publication could not be done within the time granted by this court.
On due consideration, the IA is allowed and the petitioner is permitted to do the publication in terms of the order of this court darted 20/11/2014 within a period of four weeks from today.
List on 28/9/2015.
(PRAKASH SHRIVASTAVA) Company Judge vm