Madhya Pradesh High Court
In The Matter Of Shobha Soya Oil Product vs Nill on 28 August, 2023
Author: Anand Pathak
Bench: Anand Pathak
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR COMP No. 5 of 2009 (IN THE MATTER OF SHOBHA SOYA OIL PRODUCT Vs NILL) Dated : 28-08-2023 Shri Anuj Gupta - Advocate for the petitioner.
Shri Ashish Saraswat - Advocate for the Official Liquidator. This is a case winding up petition voluntarily at the instance of company. Liability is in respect of unsecured creditors.
It is the submission of Official Liquidator despite repeated attempts being made, land of ownership of company has not been sold at the earmarked price, therefore, application is filed to lower down the base price by way of OLR No.21/2019.
On query being made, learned counsel for the petitioner informed this Court that around 10 unsecured creditors are to be paid their liability. He has specific details about the said unsecured creditors which he can produce on the next date of hearing At his request to furnish details of unsecured creditors, matter is placed in the week commencing 11.09.2023.
(ANAND PATHAK) JUDGE Rashid Signature Not Verified Signed by: RASHID KHAN Signing time: 29-08-2023 10:55:19 AM