Gujarat High Court
Jagadish D Vora & vs Official Liquidator Of M/S Gujarat ... on 2 September, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
O/COMA/230/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
COMPANY APPLICATION NO. 230 of 2014
In COMPANY APPLICATION NO. 196 of 2013
In COMPANY APPLICATION NO. 530 of 2011
In OFFICIAL LIQUDATOR REPORT NO. 66 of 2010
In OFFICIAL LIQUDATOR REPORT NO. 227 of 2008
In COMPANY PETITION NO. 146 of 2006
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JAGADISH D VORA & 1....Applicant(s)
Versus
OFFICIAL LIQUIDATOR OF M/S GUJARAT SMALL SCALE INDUSTRIES &
3....Respondent(s)
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Appearance:
MR RC SEJPAL, ADVOCATE for the Applicant(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 02/09/2014
ORAL ORDER
Heard learned advocate Mr. A. B. Munshi for learned advocate Mr. R. C. Sejpal for the applicants.
Learned advocate submitted that applicant No.1 is the auction purchaser and applicant No.2 is the nominee in whose name the sale deed was required to be and permitted to be executed. He invited in that regard attention of the court to the order dated 16.12.2011 passed by this court in Company Application No. 530 of 2011. Learned advocate stated that the draft deed was already sent at the relevant time for approval and execution. Letters and reminders were sent to the Revenue Authorities by the applicants as well as by the Official Liquidator for Page 1 of 2 O/COMA/230/2014 ORDER completing the formalities and for removing the charge on the property, submitted learned advocate.
NOTICE returnable on 17.09.2014. The authorities concerned shall file reply before the returnable date.
Notice is waived on behalf of respondent No.1 by learned advocate Mr. J. S. Yadav. For respondent Nos. 2, 3 and 4 direct service is permitted.
(N.V.ANJARIA, J.) cmjoshi Page 2 of 2