Madhya Pradesh High Court
Senior Manager,Uco Bank vs M/S Zoom Developers (Pvt) Ltd. on 19 December, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
COMP No. 3 of 2010
(THE HONGKONG AND SHANGHAI BANKING CORPORATION Vs CHAIRMAN CUM MANAGING
DIRECTOR ZOOM DEVELOPERS PVT.LTD)
COMP/00004/2010, COMP/00009/2011
Dated : 19-12-2022
Parties through their learned counsel.
IA No.7394/2022, which is an application filed by the Ex Director of the
Company in Liquidation in Company Petition No.09/2011.
Counsel for the applicant submits that he would serve respondent No.1
Bank through Dasti mode, as earlier notice to the Bank is still awaited.
The prayer appears reasonable.
In such circumstances, counsel for the applicant is directed to pay fresh Process Fee (PF) and obtained Dasti notice from the Registry of this Court and serve respondent No.1 within one week.
Counsel for the Official Liquidator is directed to file reply to IA No.1898/2020, an application for intervention filed in Company Petition No.03/2010.
Let the matter be listed on 23.01.2023.
(SUBODH ABHYANKAR) JUDGE rcp Signature Not Verified Signed by: RAMESH CHANDRA PITHWE Signing time: 19-12-2022 18:40:55