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Kerala High Court

Sudarsan Chits (India) Ltd vs The Official Liquidator on 19 September, 2025

                                                              2025:KER:70351
Co. Appl. No.1338 of 2004
                                       1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

        THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

  FRIDAY, THE 19TH DAY OF SEPTEMBER 2025 / 28TH BHADRA, 1947

                        CO.APPL. NO. 1338 OF 2004

APPLICANT:

             SUDARSAN CHITS (INDIA) LTD.
             REGD. OFFICE: SUDARSAN BUILDING, CHAKKORATHKULAM,
             KOZHIKODE - 673 011, REPRESENTED BY ITS DIRECTOR.

             ADV. MILLU DANDAPANI


RESPONDENT:

             THE OFFICIAL LIQUIDATOR,
             HIGH COURT OF KERALA, ERNAKULAM.


             BY ADV SHRI.K.MONI


       THIS COMPANY APPLICATION HAVING COME UP FOR ADMISSION
ON   19.09.2025,      THE   COURT    ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                            2025:KER:70351
Co. Appl. No.1338 of 2004
                                      2

                                  ORDER

Dated this the 19th day of September, 2025 Heard Mr. K. Moni, learned Standing Counsel for the Official Liquidator.

2. According to the learned Standing Counsel for the Official Liquidator, nothing survives in this application as all proceeds have already been distributed among the creditors. No one is present for the Applicant to controvert this assertion.

3. Proceeding on this assertion of the learned Standing Counsel for the Official Liquidator, the application is disposed of.

Sd/-

Nitin Jamdar Chief Justice vpv 2025:KER:70351 Co. Appl. No.1338 of 2004 3 APPENDIX OF CO.APPL. 1338/2004 PETITIONER ANNEXURES Annexure A TRUE COPY OF STATEMENT CONTAINING THE DETAILS OF PRIORITY PAYMENT FROM OCTOBER 2002 TO AUGUST 2004 PREPARED AS ON 30.09.2004.

Annexure B TRUE COPY OF STATEMENT REGARDING THE OUT OF PRIORITY PAYMENTS ORDERED TO BE EFFECTED BY THIS HONOURABLE COURT IN VARIOUS APPLICATIONS FILED BY THE RESPECTIVE SUBSCRIBERS.

Annexure C TRUE COPY OF STATEMENT CONTAINING THE DETAILS OF PAYMENT EFFECTED TO VARIOUS SUBSCRIBERS BASED ON ORDERS ISSUED BY THIS HONOURABLE COURT, FOR THE PERIOD FROM MAY 2003 TO AUGUST 2004.

Annexure D TRUE COPY OF STATEMENT WITH RESPECT OF 772 SUBSCRIBERS THE COMPANY HAVE SETTLED THEIR CLAIM BY WAY OF SET FOR A TOTAL SUM OF RS.64,04,982/- FOR THE PERIOD JULY 2002 TO AUGUST 2004.

Annexure E TRUE COPY OF STATEMENT SHOWING THE AMOUNT RECOVERS FROM THE DEFAULTED SUBSCRIBERS BY THE COMPANY.

Annexure F TRUE COPY OF CONSOLIDATED STATEMENT PREPARED AS ON 30.09.2004, COVERING ANNEXURE A TO E.