Madhya Pradesh High Court
The Hongkong And Shanghai Banking ... vs Chairman Cum Managing Director Zoom ... on 23 January, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE COMP No. 3 of 2010 (THE HONGKONG AND SHANGHAI BANKING CORPORATION Vs CHAIRMAN CUM MANAGING DIRECTOR ZOOM DEVELOPERS PVT.LTD) COMP/00004/2010, COMP/00009/2011 Dated : 23-01-2023 Parties through their learned counsel.
Learned counsel appearing for the applicant / Ex Directors of the Company in liquidation as an intervener in IA No.7394/2022 (Company Petition No.09/2011), an application for directions to the Official Liquidator / permission to represent before the appropriate Court / Tribunal to protect the interest of the company in liquidation, has drawn the attention of this Court to the reply filed by the Official Liquidator in the Supreme Court; and has submitted that the interest of the Official Liquidator and the intervener is not conflicting. He has also referred to a draft reply for facilitation of proper hearing in the Supreme Court on behalf of the Official Liquidator (a copy of which has already been given to the Official liquidator).
In view of the same, let the matter be listed on 13.02.2023, as requested by Shri H.Y. Mehta, learned counsel appearing for the Official Liquidator.
Shri Hariom Sharma, learned counsel appearing on behalf of the Union Bank of India seeks and is granted time to file reply to interlocutory application.
(SUBODH ABHYANKAR) JUDGE rcp Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 23-01-2023 19:11:55 2 Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 23-01-2023 19:11:55