Bombay High Court
The Official Liquidator Of Spanco ... vs Dewan Housing Finance Corporation ... on 22 February, 2023
Author: N.J.Jamadar
Bench: N.J.Jamadar
SWAROOP SWAROOP
Digitally signed by
SHARAD SHARAD PHADKE
PHADKE Date: 2023.02.23
12:56:17 +0530 14 olr 112 of 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
OFFICIAL LIQUIDATOR'S REPORT NO.112 OF 2022
IN
COMPANY PETITION NO.398 OF 2012
In the matter of Companies Act, I of
1956;
and
In the matter of Spanco Ltd. ( in liqn. )
Dewan Housing Finance Corporation Ltd. ... Petitioner
Mr. Shatrughan Chauhan, Dy. Official Liquidator, present.
CORAM : N.J.JAMADAR, J.
DATE : 22 FEBRUARY 2023 P.C.
1. Heard the Deputy Official Liquidator. Perused the Report.
2. By an order dated 1 February 2023, notices were ordered to be issued to noticess - State Bank of India and Central Bureau of Investigation. The Deputy Official Liquidator submits that the noticees have been duly served and the service report is filed on record.
3. None appears for the Noticees.
4. For the reasons ascribed in the Report, especially paragraph Nos.12 and 13, the Report is made absolute in terms of prayer clause (a) to (c).
5. The Report stands disposed.
( N.J.JAMADAR, J. ) SSP 1/1