Gujarat High Court
O vs Commissioner on 16 April, 2010
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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OLR/156/2009 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
OFFICIAL
LIQUDATOR REPORT No. 156 of 2009
In
COMPANY
PETITION No. 228 of 2000
=========================================
O
L OF M/S REAL LAMINATES PVT LTD (IN LIQUIDATION) - Applicant(s)
Versus
COMMISSIONER
OF COMMERCIAL TAX & 3 - Respondent(s)
=========================================
Appearance :
OFFICIAL
LIQUIDATOR for Applicant(s) : 1,
MR.HIREN M MODI for Applicant(s) : 1,
GOVERNMENT PLEADER for
Respondent(s) : 1 - 2.
MRS SANGEETA N PAHWA for Respondent(s) :
3,
NOTICE SERVED for Respondent(s) :
4,
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 16/04/2010
ORAL
ORDER
Shri Samir Bundela, learned advocate, who has appeared on behalf of M/s. Citizen Metalloys Ltd., who was the second highest bidder, who has appeared pursuant to the notice issued by the Official Liquidator, has stated at the bar, under instructions from his client, that the second highest bidder i.e. M/s. Citizen Metalloys Ltd is not interested in purchasing the property in question. He has submitted that the aforesaid statement is made by him, under instructions from one Shri Jeetendra Patel, Manager of M/s. Citizen Metalloys Ltd.. He has produced on record the authority letter given to him by the aforesaid Company to represent and make the statement on behalf of the aforesaid Company i.e. M/s. Citizen Metalloys Ltd.. The authority letter is directed to be taken on record. The statement of Shri Samir Bundela, learned advocate appearing on behalf of the second highest bidder is recorded. Stand over to 23rd April, 2010.
(M.R. SHAH, J.) siji Top