Gujarat High Court
Official Liquidator Of Dada Chemicals ... vs Natpur Co. Op. Bank Ltd.(In ... on 16 April, 2018
Author: C.L. Soni
Bench: C.L. Soni
C/OLR/39/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/OFFICIAL LIQUDATOR REPORT NO. 39 of 2018
In COMPANY PETITION NO. 234 of 1999
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OFFICIAL LIQUIDATOR OF DADA CHEMICALS LIMITED(IN LIQN.)
Versus
NATPUR CO. OP. BANK LTD.(IN LIQUIDATION)
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Appearance:
MR PATHIK M ACHARYA(3520) for the PETITIONER(s) No. 1
OFFICIAL LIQUIDATOR(16) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 16/04/2018
ORAL ORDER
The present report is filed to take on record the facts stated in the report that pursuant to the advertisement given for sale of the company's property, the official liquidator has not received any offer or tender to purchase the company's property and to permit the official liquidator to pay the advertisement bill of Rs.2,66,715/- to the advertisement agency.
Learned advocate Mr. Acharya appearing for the official liquidator submitted that as stated in the report the advertisement for sale of the company properties was issued on 15.3.2018, however, till the last date of receipt of the Page 1 of 2 C/OLR/39/2018 ORDER offers/tenders, the official liquidator has not received any offer or tender. He, therefore, submitted that taking such facts on record, the Court may permit the official liquidator to pay advertisement bill to the advertisement agency as prayed for in the report.
The Court having heard learned advocate Mr. Acharya for the official liquidator and having taken note of the facts stated in the report finds that official liquidator could be permitted to pay the advertisement bill of Rs.2,66,715/- to the advertisement agency.
In view of the above, the official liquidator is permitted to make payment of Rs.2,66,715/- as per the bill at Annexure- B to the advertisement agency i.e. Navnitlal & Co. Advertising Agency.
The report stands disposed of.
(C.L. SONI, J.) PALLAVI Page 2 of 2