Bombay High Court
The Federal Bank Ltd vs The Official Liquidator And Liquidator ... on 9 November, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
23-ia-1186-2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
INTERIM APPLICATION NO.1186 OF 2020
IN
COMPANY PETITION NO.756 OF 2014
The Federal Bank Limited ...Applicant
In the matter between
Export Import Bank of India ...Petitioner
vs.
VISHAL The Official Liquidator and Liquidator of
SUBHASH GOL Offshore Limited ...Respondent
PAREKAR
Digitally signed by Ms. Sneha Panchmukh a/w. Ms. Deepa Mani and Mr. Soham
VISHAL SUBHASH
PAREKAR Achrekar i/b.D.M. Legal Ventures, for the Applicant.
Date: 2022.11.10
14:37:31 +0530
Mr. Aditya Pimple, for OL.
CORAM : N. J. JAMADAR, J.
DATE : NOVEMBER 09, 2022
P.C.:
1. Heard the learned counsel for the applicant and the learned counsel for the Official Liquidator.
2. An affidavit in reply is filed on behalf of the Official Liquidator.
3. Mr. Pimple, learned counsel for the Official Liquidator, on instruction, submits that the applicant had filed certain documents in support of the claim after adjudication of the claim and therefore those documents could not be considered. Mr. Pimple fairly submits that the Official Liquidator would re-adjudicate the claim of the applicants.
4. In view of the aforesaid submission, the application stands Vishal Parekar, P.A. ...1 23-ia-1186-2020.doc allowed to the limited extent directing the Official Liquidator to re- adjudicate the claim of the applicant after taking into account the documents which have been filed by the applicant, within a period of four weeks from today.
5. To rule out possibility of prejudice, the applicant is granted one week from today to file any additional documents in support of the claim.
6. Interim Application stands disposed.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...2