Bombay High Court
The Official Liquidator Of Futura ... vs M/S.Daewoo International Corporation ... on 7 June, 2023
Author: B. P. Colabawalla
Bench: B. P. Colabawalla
2023:BHC-OS:4593
5.olr.56.2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
UTKARSH
KAKASAHEB ORDINARY ORIGINAL CIVIL JURISDICTION
BHALERAO
Digitally signed by
OFFICIAL LIQUIDATOR'S REPORT NO.56 OF 2023
UTKARSH KAKASAHEB
BHALERAO
Date: 2023.06.09
16:15:31 +0530
IN
COMPANY PETITION NO.399 OF 2013
In the matter of Companies Act, 1 of 1956;
AND
In the matter of Futura Polysters Ltd. (in
liquidation)
Daewoo International Corporation Ltd & Anr. .. Petitioner
Mr.Shatrughan Chauhan, Dy. Official Liquidator is present.
CORAM : B. P. COLABAWALLA, J
DATE : JUNE 07, 2023
P. C.
1.The above Official Liquidator's Report is filed seeking the following reliefs:-
"(a) In view of the submissions made in para (2) of this report, this Hon'ble Court may be pleased to ratify the action of the Official Liquidator in engaging the services of Mr.P.R. Renganath, Advocate in W.P.No.16211 of 2018;
(b) If the orders in terms of prayer clause (a) above is in affirmative, this Hon'ble Court may be pleased to permit the Official Liquidator to pay a sum of Rs.75,000/- (Rupees Seventy-Five Page 1 of 3 JUNE 07, 2023 Utkarsh ::: Uploaded on - 09/06/2023 ::: Downloaded on - 10/06/2023 06:49:57 :::
5.olr.56.2023.doc Thousand only) as Professional Fees in favour of Mr.P.R. Renganath, Advocate out of funds of the Company (In Liqn.) subject to deduction of TDS and other Taxes as applicable;
(c) In view of the submissions made in para (4) of this report, this Hon'ble Court may be pleased to ratify the action of the Official Liquidator in engaging the services of Mr. S.Gopalkrishnan, Advocate before the Labour Court at Chennai;
(d) If the orders in terms of prayer clause (c) above is in affirmative, this Hon'ble Court may be pleased to permit the Official Liquidator to pay a sum of Rs.67,650/- (Rupees Sixty Seven Thousand Six Hundred and Fifty only) as Professional Fees in favour of Mr. S.Gopalkrishnan, Advocate and further permit to pay the Professional Fees of Mr.S. Gopalkrishnan, Advocate that may be raised by him in future out of funds of the Company (In Liqn.) if any subject to deduction of TDS and other Taxes as applicable;
(e) In view of the submissions made in para (6) of this report, this Hon'ble Court may be pleased to ratify the action of the Official Liquidator in engaging the services of Mr. Kushal Mor in C.R.No.RC-0262021A0003 OF CBI ACB Mumbai before rd Metropolitan Magistrate 3 Court at Esplanade at Mumbai;
(f) If the orders in terms of prayer clause (e) above is in affirmative, this Hon'ble Court may be pleased to permit to permit the Official Liquidator to pay a sum of Rs.1,00,000/- (Rupees One Lakhs Only) as Professional Fees in favour of Mr. Kushal Mor, Advocate and further permit to pay the Professional Fees of Mr. Kushal Mor, Advocate that may be raised by him in future out of funds of the Company (In Liqn.) subject to deduction of TDS and other Taxes as applicable;"Page 2 of 3
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5.olr.56.2023.doc
2. Having heard the Deputy Official Liquidator and after perusing the Official Liquidator's Report the same is allowed in terms of prayer clauses (a) to (f) reproduced above.
3. The Official Liquidator's Report is 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 email of a digitally signed copy of this order.
[ B. P. COLABAWALLA, J ].
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