Calcutta High Court
M/S. Gujarat Nre Mineral Resources Ltd. ... vs Unknown on 21 July, 2010
Author: I. P. Mukerji
Bench: I. P. Mukerji
CA No. 488 of 2010
IN THE HIGH COURT AT CALCUTTA
Original Jurisdiction
IN THE MATTER OF:-
M/S. GUJARAT NRE MINERAL RESOURCES LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI
Date : 21st July, 2010.
Mr.M. S. Tiwari, advocate appears.
Mr.S. K. Tiwari, advocate appears.
The Court :-This is an application for dissolution without winding up of the transferor companies. The report of the Official Liquidator dated 30th April, 2010 is annexed to the affidavit which says that the affairs of the transferor companies have not been conducted in a manner prejudicial to the interest of their members or to public interest.
I am satisfied with such report. Accordingly, I pass order in terms of prayers (a) to (c) of the Judge's Summon. This application is allowed accordingly. The petitioner is to pay a consolidated cost of 1000 GMs. to the Central Government.
Judge's Summons be signed as on today.
All parties concerned are to act on a signed photocopy of this order on the usual undertakings.
(I. P. MUKERJI, J.) nm.