Madras High Court
B.N.Raghunath vs Anubhav Plantation Limited on 19 January, 2018
Author: M.M.Sundresh
Bench: M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 19.01.2018 CORAM THE HONOURABLE MR. JUSTICE M.M.SUNDRESH Company Petition No.130 of 1999 1.B.N.Raghunath 2.Shobha 3.M.S.Mahalakshmi 4.Ramani 5.B.N.Anand 6.Sanjeev 7.Rajeswar Rao 8.Suhas 9.Krishnan 10.Ramachandran 11.Narayana 12.Narasimha rep. by Power of Attorney K.Nagaraja .. Petitioners Vs. Anubhav Plantation Limited, 11, Somasundaram Street, T.Nagar, Chennai - 17. .. Respondent For Petitioners : No appearance For Respondent : Mr.P.Atchutha Ramaiah, Official Liquidator M.M.SUNDRESH,J. mmi ORDER
There is no representation on behalf of the petitioners. Though the name of the Special Government Pleader is printed in the cause list, there is no representation on his behalf.
2.When the matter is taken up for hearing, learned Official Liquidator would submit that no orders are required as about 30,000 depositors are being paid dividend. He would further submit that the learned Administrator has already been discharged.
3.In view of the above, the company petition is closed as no further order is required. However, liberty is given to the Official Liquidator to file appropriate application, if so required.
19.01.2018 mmi Company Petition No.130 of 1999