Madras High Court
Indian Bank vs The Official Liquidator
Author: Abdul Quddhose
Bench: Abdul Quddhose
Comp.A. No.431 of 2023 in C.P. No.123 of 2016
ABDUL QUDDHOSE, J.
Indian Bank, SAM Large Chennai Branch, rep. by its Assistant General Manager .. Applicant vs The Official Liquidator, High Court of Madras as the Provisional Liquidator of M/s.Arvind Remedies Limited, Corporate Bhavan, 2nd Floor, No.29, Rajaji Salai, Chennai - 600 001. .. Respondent This application has been filed to condone the delay of 132 days in filing the form No.66 before the Office of respondent/Official Liquidator herein.
2.The Official Liquidator has not raised any serious objection for allowing this application.
3.This Court is also satisfied with the reasons stated in the affidavit filed in support of this application. Accordingly, this application is allowed https://www.mhc.tn.gov.in/judis ABDUL QUDDHOSE, J.
vga as prayed for. The learned Official Liquidator's Office is directed to receive the claim submitted by the applicant if the same is otherwise in order.
21.08.2023 vga Comp.A. No.431 of 2023 in C.P. No.123 of 2016 https://www.mhc.tn.gov.in/judis