Gujarat High Court
Official Liquidator vs Respondent(S) on 1 July, 2005
Author: K.A.Puj
Bench: K.A.Puj
1
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
OFFICIAL LIQUDATOR REPORT No. 9 of 2004
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OFFICIAL LIQUIDATOR - Petitioner(s)
Versus
. - Respondent(s)
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Appearance :
OFFICIAL LIQUIDATOR for Petitioner No(s).: 1.
None for Respondent No(s).: 1.
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CORAM :HON'BLE MR.JUSTICE K.A.PUJ
Date : 01/07/2005
ORAL ORDER
1. Pursuant to the order passed by this Court on 13.05.2005, the O.L. has furnished list of candidates received from Employment Exchange along with covering letter. The O.L. has submitted that he has issued appointment order to Shri Sunil Kasim for the post of Steno-cum-Computer Operator with consolidated salary of Rs. 5,000/- for 31.07.2005. He has further submitted that the said period of appointment may be extended upto 31.12.2005.
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2. Considering the details furnished by O.L., the Court grants sanction and permits the O.L. for issuing appointment order of Shri Sunil Kasim for the post of Steno-cum-Computer Operator with consolidated salary of Rs. 5,000/- upto the period of 31.12.2005.
3. With regard to appointment of Watchman-cum-Peon, the O.L. has submitted that he wrote a letter to one Mr. Ashok Chauhan. However, he has not shown any response. The O.L. requires to appoint another person as Watchman-cum-Peon and he will file further report before the Court.
4. This report is adjourned syne die. O.L. is permitted to move appropriate application seeking necessary order.
Savariya [K.A. PUJ, J.] HC-NIC Page 2 of 2 Created On Thu Jun 22 23:51:40 IST 2017