Mantri Impex Pvt.Ltd. vs Kaizen Auto Pvt.Ltd. on 5 January, 2018

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Jharkhand High Court

Mantri Impex Pvt.Ltd. vs Kaizen Auto Pvt.Ltd. on 5 January, 2018

Bench: Aparesh Kumar Singh

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Company Petition No. 04 of 2003
                                             ---
          Mantri Impex Pvt. Ltd.                     ---    --- ----         Petitioner
                                          Versus
          Kaizen Auto Pvt. Ltd. & others             ---    --- ---          Opp. Party
                                             ---
          CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh

          For the Petitioner:          Ms. Amrita Sinha, Advocate
          For the Official Liquidator: M/s H.K. Mehta, Advocate
                                           ---
59/ 05.01.2018

A report has been filed by the Official Liquidator Mr. Prahlad Meena, which is kept at flag-27 pursuant to the order dated 08.12.2017. The Deputy Official Liquidator Mr. Carl Marx is also required to submit his explanation in view of the statements made in the report of the Official Liquidator Mr. Meena. Mr. Mehta representing the Official Liquidator submits that a fresh valuation may be undertaken through a separate Valuer in view of the report dated 06.12.2017 and the present report. Let the Official Liquidator propose the name of the Valuers.

2. Let the matter appear on Friday (12.01.2018).

3. Let a copy of the order be handed over to the learned counsel for the Official Liquidator.

(Aparesh Kumar Singh, J) Ranjeet/

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Jharkhand High Court