Bombay High Court
The Official Liquidator Of Matushree ... vs B.I.F.R. (Petitioner) on 15 March, 2023
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
Utkarsh 6.olr.107.2022.doc
UTKARSH
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KAKASAHEB
BHALERAO ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
UTKARSH
KAKASAHEB
BHALERAO
OFFICIAL LIQUIDATOR REPORT NO.107 OF 2022/SECTION-1
Date: 2023.03.17
16:23:22 +0530 IN
COMPANY PETITION NO.771 OF 2005
IN
BIFR CASE NO.91 OF 1993
In the matter of Companies Act, I of
1956.
AND
In the matter of Matushree Textiles Ltd.
(In Liqn.).
BIFR .. Petitioner
Mr.Shatrughan Chauhan, Dy. Official Liquidator, is present.
_________________________________
CORAM:- B.P.COLABAWALLA, J.
DATE -: MARCH 15, 2023.
______________________________
P. C.
1. The above Official Liquidator's Report is filed seeking the following relief:-
"(a) In view of para (5), whether this Hon'ble Court may be pleased permit the Official Liquidator to appoint Chartered Accountant Page 1 of 2 15 March, 2023 Utkarsh 6.olr.107.2022.doc from his panel, for adjudication and preparation of the supplementary list of the workers in respect of the Company (In Liqn.) and may kindly permit the Official Liquidator to pay the professional fees of the Chartered Accountant as per the fees structure approved by this Hon'ble Court in OLR No.35 of 2020 vide order dated 07.02.2020 from the funds available to the credit of the Company (In Liqn.)"
2. After hearing the learned representative of the Official Liquidator as well as perusing the Official Liquidator's Report, the same is allowed in terms of prayer clause (a) reproduced above.
3. The Official Liquidator's Report is accordingly disposed of. However, there shall be no order as to costs.
4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or e-mail of a digitally signed copy of this order.
B. P. COLABAWALLA, J Page 2 of 2 15 March, 2023