Karnataka High Court
Sri M Shivanna vs M/S.Vijaya Commercial Credit Limited on 19 March, 2012
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA AT BANGALOKE DATED THIS THE 1974 DAY OF MARCH 2012, | = ; BEFORE | THE HON'BLE MR.JUSTICE A'S S ROPANNA COMPANY APPLICATION NO. 2097/2012 7 COMPANY PETITION: NO.125 /2002 % : Between: l. Sri. M. Shivanna Aged 69 years. 2. Smt. Vasunaihiara: Aged 65 years, W/o. SricM. Shivanna: Me Both are R/e. No: 50. 7Pib gf ts ? Cross, Gok wan L Stage V.V.Mohalla, ma Mysore = 570 002. : . , . Applicants (By Sri. N. Jagadish Baliga, Adv.) And: | M/s, Vijaya Canimercial Credit Limited (Under Liquidatian;: oe 'Represented ba Official Liquidator, Appointed by. the High Court of Karnataka, . Sor] porate Bhavan, 25-27, _ 12 Floor, Raheja Towers, MG. Road; 7 Bangalore ~ 560 001. ... Respondent om .. (By Sri. K.S.Mahadevan & Sri. V. Jayaram, Advs.) 3 oe Se He Bs Oe she oS ANOLON .
ROX Ine This Company application is filed under Rule 177. of the Companies (Court) Rules, 1959 read with Rules 9{c}). ef the Companies (Court) Rules, 1959 praying to condone the: de! ay of 402 days in filing the application before the Official 'Liquidater for payment of amount with up to date interest.
"2 This Company application is cortin ig on, for orders this:
day, the Court made the following:
The applicants are before this Court scekifie condonation of delay in lodging the claim before. the Official Liquidator pursuant to the order of winding up sasset! by this Court and advertised inviting claims.
2. The -reaséns for the delay have been ascribed in the affidavit accompa ryi ing thes appl lication. Though there is delay of about 402 days in filing the claiin, considering the fact that the same has to be considered | in accordance with law by the Official Liquidator, the Official Liquidator is directed to accept the. claim: fled" by. the applicants and consider the same in accordance with Jaw.
"The application is accordingly allow ed. "VP PAOD