Bombay High Court
M/S Ashok Polymers Ltd Through Director ... vs M/S Murli Industires Ltd Through ... on 5 August, 2022
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
(1) 969olr6.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
OFFICIAL LIQUIDATOR REPORT NO. 6 OF 2021
IN
COMPANY PETITION NOS. 8 OF 2011, 9/2011, 10/2011, 3/2012, 6/2012
AND 10/2012
In the matter of various companies (in liquidation) and M/s. Murli Industries Ltd.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. De, Advocate for Official Liquidator
Mr. H.V.Thakur & Mr. Parth Ranade, Advocate for M/s. Murli Industries Ltd.
CORAM : AVINASH G. GHAROTE, J.
DATE : 05/08/2022 In all these petitions, common affidavit has been filed on behalf of respondent M/s. Murli Industries Limited, dated 20.07.2022, stating that pursuant to the proceedings, the company now stands amalgamated with Dalmia Cement (Bharat) Limited, which has taken over the business of the aforesaid company, in view of which the present proceedings have become infructuous.
The statement is accepted.
All the company petitions are dismissed as become infructuous.
Since the Official Liquidator has pressed the claim before the company regarding his fees and charges, the same is permitted to be paid from the common pool funds.
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