Madhya Pradesh High Court
Senior Manager,Uco Bank vs M/S Zoom Developers (Pvt) Ltd. on 6 January, 2020
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
HIGH COURT OF MADHYA PRADESH COMP No.9/2011 Indore, Dated : 6.1.2020 IA No.1089/19:-
Parties through their counsel.
Shri H.Y. Mehta, learned counsel for the OL submits that certain properties of the Company-in-Liquidation are attached by the ED and, therefore, a notice of this IA to ED is required to ascertain if the property in question has been attached.
Issue notice of the IA to the ED on payment of PF and furnishing the full and correct address by the applicant within one week.
Learned counsel for the applicant is also permitted to supply a copy of the IA along with enclosures to Shri Milind Phadke, learned ASG, who normally appears for the ED.
List after 4 weeks on any Monday.
IA No.2880/19:-
Shri Sandeep Kochatta, learned counsel for the applicant.
Shri H.Y. Mehta, learned counsel for the OL.
Shri V.P. Khare, learned counsel for the Punjab National Bank submits that the Punjab National Bank is the lead Bank in the consortium of 27 Banks and the reply which is to be filed by the lead Bank, is to be approved by the consortium of Banks, a meeting of which is scheduled in the coming Saturday. In this background he has prayed for further time to file reply to the IA.
List after two weeks on any Monday, as prayed.
(Prakash Shrivastava) Judge Digitally signed by Trilok Singh Savner Date: 06/01/2020 18:07:11