Punjab-Haryana High Court
Huawei International Pte Ltd vs S Tel Private Limited on 29 September, 2017
110
CA No. 221 of 2017 in
CP No. 54 of 2014
Allahabad Bank vs. M/s Stel Pvt. Ltd. (in Liq.)
Present : Mr. Manish Jain, Advocate for the applicant.
Mr. Deepankur Sharma, Advocate with
Mr. D.K. Singh, Official Liquidator.
****
This is an application seeking condonation of 245 days of delay in submitting proof of debt with the official liquidator.
Notice of the application to official liquidator. Mr. Deepankur Sharma, Advocate alongwith Mr. D.K. Singh, Official Liquidator accepts notice. He submits that he has no objection.
In view of above, application is allowed. Delay of 245 days occasioned by applicant in lodging the claim is hereby condoned and Official Liquidator is directed to consider its claim as per law.
September 29, 2017 (RAJAN GUPTA)
Ajay JUDGE
Ajay Kumar
2017.10.04 14:49
I attest to the accuracy and
authenticity of this document