Gujarat High Court
Ol Of Pan India Forest And Land ... vs Honest Industrial Sentinels on 26 July, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/OLR/56/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/OFFICIAL LIQUDATOR REPORT NO. 56 of 2018
In
COMPANY PETITION NO. 45 of 2001
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OL OF PAN INDIA FOREST AND LAND DEVELOPMENT LTD (IN LIQN)
Versus
HONEST INDUSTRIAL SENTINELS
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Appearance:
MR SAURABH M PATEL(5019) for the PETITIONER(s) No. 1
OFFICIAL LIQUIDATOR(16) for the PETITIONER(s) No. 1
MR VANDAN BAXI for MRS VD NANAVATI for MS ANUJA NANAVATI for
the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 26/07/2018
ORAL ORDER
1. Mr. Saurabh M. Patel, learned advocate for the Official Liquidator and Mr. Vandan Baxi, learned advocate for Mrs. V.D. Nanavati, learned advocate for the respondent.
2. Mr. Patel, learned advocate for the Official Liquidator, at the outset, does not press the prayers prayed for in Paragraph 7(B) with a liberty to file appropriate report for the prayers prayed for.
3. It is a matter of record that the respondent Company was ordered to be wound up by an order dated 1.8.2001 passed by this Court in Company Page 1 of 2 C/OLR/56/2018 ORDER Petition no.45 of 2001 and the Official Liquidator attached to this Court has been appointed as provisional liquidator. Thereafter, by a further order dated 26.2.2008, the provisional liquidator appointed vide order dated 1.8.2001 has been appointed as Official Liquidator of the Company in liquidation. Record indicates that by an order dated 12.5.2005 passed by this Court in Official Liquidator Report no.36 of 2005, the Official Liquidator was permitted to issue sale proclamation for sale, assets and properties of the Company in liquidation. The record of the report as it stands indicates that the properties of the Company in liquidation are yet to be disposed of.
4. Having considered the submissions made and the record of this application, the report deserves to be accepted as prayed for in Paragraph 8(A).
5. Accordingly, the report is allowed in the above terms.
(R.M.CHHAYA, J) MAULIK R. PANDYA Page 2 of 2