Rmc Readymix (India)(A Division Of ... vs Chanchal Infrastructure Private ... on 3 May, 2016

[Cites 0, Cited by 0]

Gujarat High Court

Rmc Readymix (India)(A Division Of ... vs Chanchal Infrastructure Private ... on 3 May, 2016

Bench: Abhilasha Kumari

               O/COMP/361/2015                                                  ORDER




                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           COMPANY PETITION NO. 361 of 2015
         ================================================================
                 RMC READYMIX (INDIA)(A DIVISION OF PRISM CEMENT
                              LIMITED)....Petitioner(s)
                                      Versus
              CHANCHAL INFRASTRUCTURE PRIVATE LIMITED....Respondent(s)
         ===============================================================
         Appearance:
         MR. NIRAV D TRIVEDI, ADVOCATE for the Petitioner(s) No. 1
         NOTICE SERVED BY DS for the RESPONDENT(s) No. 1
         ===============================================================

                 CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
                        KUMARI

                                    Date : 03/05/2016
                                      ORAL ORDER

1. By an order dated 30.03.2016, the petition has been admitted and directed to be notified for hearing today. A last opportunity had been granted to the respondentCompany to make good the dues it owes to the petitionerCompany. With this end in mind, the publication of the admission of the petition was deferred till the next date of hearing. Today when the petition is taken up for hearing, the position is the same, as none has appeared for the respondentCompany.

2. This Court has heard Mr.Nirav D. Trivedi, learned advocate for the petitioner and considered the Page 1 of 3 HC-NIC Page 1 of 3 Created On Thu May 05 02:08:35 IST 2016 O/COMP/361/2015 ORDER averments made in the petition.

3. Mr.Trivedi has reiterated the submissions and the factual position that has been narrated in the order dated 30.03.2016, passed by this Court. Therefore, as a sequel to the same and as the respondentCompany has not made good the dues it owes to the petitioner Company in spite of the order of admission and opportunity being granted by this Court, the following order is passed :

(a) The admission of the petition which took place on 30.03.2016, shall be advertised in the English daily newspaper "The Times of India" and the Gujarati daily newspaper "Sandesh", both Ahmedabad editions.

(b) The Official Liquidator attached to this Court is appointed as the Provisional Liquidator of the respondentCompany and is directed to take over the charge and possession of the assets of the respondentCompany and to prepare an inventory of the office premises, books of accounts and all other assets of the respondent Company, as required by law.

Page 2 of 3

HC-NIC Page 2 of 3 Created On Thu May 05 02:08:35 IST 2016 O/COMP/361/2015 ORDER

(SMT. ABHILASHA KUMARI, J.) Gaurav+ Page 3 of 3 HC-NIC Page 3 of 3 Created On Thu May 05 02:08:35 IST 2016

Unlock Advanced Research with PRISMAI

Gujarat High Court