Rajasthan High Court - Jaipur
Official Liquidator vs Nand Singh Rathore on 20 January, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
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Company Application No.60/2000
in Company Petition No.01/1995
OL of M/s Amfort Agro Finance Ltd (In Liq.)
Versus Shri Nand Singh Rathore
Date of Order ::: 20/01/2011
Hon'ble Mr. Justice Ajay Rastogi
Mr. Gaurav Sharma, for applicant (OL)
Mr. Akhil Simlote, for respondent.
Counsel for respondent submits that his client is present in person and against outstanding dues, he has deposited Rs.25,000/- in cash today by handing over to the Official Liquidator receipt whereof be issued to him; and for balance, respondent wants further time. 2nd installment to the tune of Rs.25,000/- may be deposited within next two months and further installments will be considered on next date. In the meanwhile, Counsel for respondent may also file reply alongwith copy of receipt of amount paid till date with an advance copy to the Counsel for applicant (OL) who may verify the same and file counter thereto if so desired before next date. Respondent shall remain present on next date. List on 31/03/2011. (Ajay Rastogi), J.
K.Khatri/p1/ 60CoAppl2000Jan20AmtDepstAdj.doc