Legal Document View

Unlock Advanced Research with PRISMAI

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

Gujarat High Court

The Official Liquidator Of Various ... vs Respondent(S) on 23 October, 2015

Author: Vipul M. Pancholi

Bench: Vipul M. Pancholi

                  O/OLR/122/2015                                                ORDER




                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                    OFFICIAL LIQUDATOR REPORT NO. 122 of 2015

                  In OFFICIAL LIQUDATOR REPORT NO. 118 of 2013

         ==========================================================
                THE OFFICIAL LIQUIDATOR OF VARIOUS COMPANIES IN
                                 LIQN....Applicant(s)
                                        Versus
                                 ......Respondent(s)
         ==========================================================
         Appearance:
         MR GAURANG H BHATT, ADVOCATE for the Applicant(s) No. 1
         OFFICIAL LIQUIDATOR for the Applicant(s) No. 1
         ==========================================================

                 CORAM: HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI

                                    Date : 23/10/2015


                                        ORAL ORDER

1. By way of this report, the Official Liquidator has prayed for the following reliefs:

"7(A) This Hon'ble Court may be pleased to approve extension of engagement of Ms.Barsha Parulkar, Sh.Kiran Sharma, Sh.Mayank L Acharya and Sh.Mahesh Ramanlal Shah with effect from 1.10.2015 for one year.
(B) This Hon'ble Court may be pleased to permit Official Liquidator to empanel Sh.Vivek N.Sevak, advocate in the panel to represent Official Liquidator, Ahmedabad before DRT, Ahmedabad at a retainership fee of Rs.8500/- (Eight thousand five hundred) per month as Page 1 of 4 HC-NIC Page 1 of 4 Created On Sat Oct 24 02:52:26 IST 2015 O/OLR/122/2015 ORDER already approved by the Hon'ble Court in case of DRT, Ahmedabad, vide order dated 23.02.2015 passed in Official Liquidator Report No.118 of 2013."

2. Heard learned advocate Mr.Gaurang Bhatt for the applicant-Official Liquidator. Learned advocate has referred to the order dated 23.2.2015 passed by this Court in O.L.R.No.118 of 2013 and submitted that this Court permitted the Official Liquidator to empanel advocates to represent the Official Liquidator, Ahmedabad at various lower Courts and Tribunals in the matters concerning the Official Liquidator, Ahmedabad and pending at the lower Courts or the Tribunals. List of such advocates is given in paragraph 1 of this report. He submitted that such advocates were engaged for a period of six months and on the basis of their performance their term can be extended.

3. Learned advocate Mr.Bhatt has referred to the averments made in this report and submitted that concerned advocates have performed their duty in satisfactory manner and there is no grievance with regard to their work. He further referred to the order dated 12.10.2015 passed by this Court in O.L.R.No.116 of 2015 whereby 207 cases which were closed by the Railway Tribunal were directed to be heard by the Tribunal and Page 2 of 4 HC-NIC Page 2 of 4 Created On Sat Oct 24 02:52:26 IST 2015 O/OLR/122/2015 ORDER therefore, it is prayed that services of Advocate Mr.Mayank L Acharya need to be extended till the disposal of cases before the Railway Tribunal. It is further pointed out that advocate Mr. Vivek N Sevak is ready and willing to conduct the cases before the DRT on behalf of Official Liquidator and therefore the Official Liquidator has requested that the Official Liquidator be permitted to empanel Mr.Vivek N Sevak, advocate in the panel to represent Official Liquidator before DRT, Ahmedebad at the retainership fee of Rs.8,500/- per month.

4. I have considered the submissions canvassed on behalf of learned advocate Mr.Bhatt appearing for the Official Liquidator. I have also gone through the averments made in this report and the orders passed by this Court which are produced on record. In the facts and circumstances of the present case, the reliefs prayed for in this report are required to be considered.

5. Accordingly, this report is allowed and disposed off. The Official Liquidator is permitted to extend the engagement of Ms.Barsha Parulkar, Sh.Kiran Sharma, Sh.Mayank L Acharya and Sh.Mahesh Ramanlal Shah with effect from 1.10.2015 for one year. Further, the Official Page 3 of 4 HC-NIC Page 3 of 4 Created On Sat Oct 24 02:52:26 IST 2015 O/OLR/122/2015 ORDER Liquidator is also permitted to empanel Sh.Vivek N Sevak, advocate in the panel to represent Official Liquidator, Ahmedabad before DRT Ahmedabad at a retainership fee of Rs.8,500/- per month.

(VIPUL M. PANCHOLI, J.) Srilatha Page 4 of 4 HC-NIC Page 4 of 4 Created On Sat Oct 24 02:52:26 IST 2015