Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Punjab - Subsection

Section 58(15) in The Punjab Insolvency Rules

(15)Receiver shall allow inspection of records to members and give other information and assistance. - The Official Receiver shall afford all the members of the Committee both individually and collectively, reasonable facilities to examine at his office any of his records and registers during the working hours of the Court. The Official Receiver shall also give the Committee and its members any information which they require and give them every assistance and facility in the discharge of their functions.Forms in Insolvency ProceedingsForm No. 1General TitleIn the Court of ____________________Insolvency Petition No. ______________ of 19_____.In the matter of _____________________.Ex parte (here insert "the Debtor" of "A.B. of Creditor", "the Official Receiver" or "the Receiver").Form No. 2Debtor's Petition(Section 13)In the Court of _______________Insolvency Petition No. __________ of 19 ____.
(1)(a) ____________________(a) Insert nameand address and description of debtor.(b) State name ofCourt and particulars of decree, in respect of which the orderof detention has been made only whereas an order of attachmenthas been made against debtor's property.(c) State whetherand how many of the debts are secured.   ordinarily residing at (or "carrying onbusiness at" or "personally working for gain at",or "in custody at") in consequence of the order of (b)being unable to pay my debts, hereby petition that I may beadjudged an insolvent. The total amount of all pecuniary claimsagainst me is Rs. _________(c) as set out in detail inSchedule A annexed hereunto which contains the names andresidences of all my creditors so far as they are known to or canbe ascertained by me. The amount and particulars of all myproperty are set out in Schedule B annexed hereunto together witha specification of all my property not consisting of money andthe place or places at which such property is to be found and Ihereby declare that I am willing to place all such property atthe disposal of the Court save in so far as it includes suchparticulars (not being my books of account) as are exempted bylaw from attachment and sale in execution of a decree.
I have not on any previous occasion filed a petition to be adjudged an insolvent or I set out in Schedule C particulars relating to my previous petition/petitions to be adjudged an insolvent.Signature.Form No. 2-AInsolvency Notice(See Rule 4-A (2) read with Section 6 of Provincial Insolvency Act, 1920, as amended).In the Court of _______________________In the matter of ______________________ToA.B. or (A.B. & Co.) _______________of __________________.Take notice that within 30 (Thirty) days after service of this notice on you (excluding the day of such service), you must pay to (full name and description of the creditor) or his duly authorised agent ________________, the sum of Rs. ______________(state the exact amount due), claimed by the aforesaid creditor, against you in the _______________Court, dated _____________, which has become final and execution whereof has not been stayed, or you must furnish security for the payment of the said sum to the satisfaction of the aforesaid creditor or his agent, within the above prescribed period.You are specially to note that the consequences of not complying with the requisitions of this notice are that you will have committed an act of insolvency on which insolvency proceedings may be taken against you unless you make an application within the period prescribed for compliance thereof for setting it aside under sub-section (5) of Section 6 of the Provincial Insolvency Act, 1920 and in that event you will be deemed to have committed an act of insolvency as from the date stipulated in clause (b) of proviso to sub-section (2) of Section 6 ibid.Name and address of the person/Advocate suing out the notice.Dated this _______________day of _______________19 ______Judge.Verification Clause as in Plaints