Gujarat High Court
State Bank Of India Through Yogesh ... vs The Official Liquidator Of M/S ... on 31 January, 2019
Author: C.L. Soni
Bench: C.L. Soni
C/COMA/5/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/COMPANY APPLICATION NO. 5 of 2019
==========================================================
STATE BANK OF INDIA THROUGH YOGESH MAHENDRAKANT AVASIA
Versus
THE OFFICIAL LIQUIDATOR OF M/S COMMERCIAL AHMEDABAD MILLS
LTD ( IN LIQN)
==========================================================
Appearance:
MR PRANAV G DESAI(290) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 31/01/2019
ORAL ORDER
1. The applicant has taken out Judge's Summons for the following prayers :-
(A) Be pleased to direct the respondent to pay amount of Rs.16,03,89,909.84 claimed as of 30.06.2018 + further interest as per Company Court Rules, 1959 @ 4% simple from 01.07.2018 till realization towards the interest due to the applicant as claimed out of the sale proceeds of assets of the Company in liquidation;
(B) ..........."
2. The Court has today permitted the Official Liquidator to invite claims of all creditors and the workers in OLR No.81 of 2018. The Court therefore finds that presently, the prayer made in the present application is not required to be considered, leaving it open to the applicant- State Bank of India to lodge its claim in response to the advertisement given by the Official Liquidator for such purpose. The application stands disposed of accordingly.
(C.L. SONI, J) OMKAR Page 1 of 1