Karnataka High Court
M N Shivalingappa - C 1748 vs Mysore Kirloskar Ltd on 1 March, 2012
Author: A.S.Bopanna
Bench: A.S.Bopanna
direction to the respondent to settle the applicant's admitted
amount of claim of Rs.2, 1 1,896/--. i This application coming on for Orders, this _ made the following:
The applicant is seeking for a to theA'1'e'spoi:2_dcn't%i ._ Official Liquidator to disburse tlifev'apVplicaiit'_s "claim of 2 Rs.2,l 1,896/--.
2. The applicant states of the amount due and payable; been preferred subsequent to made on 01.04.2004.
The the amount has not yet been disb'urse_d ' pa. direction be issued to the official liquidator to amount.
_ Vfinlsafar asmthe disbursement to be made by the official cannot be in dispute that the priority as contemplated iiiider Section 529(A) of the Companies Act would have to bc-[followed by the official liquidator. In any event, in 2' fe:l§_'pectt.of the amount which has been realised, the Official ..._llVl1;Jliqur:idator had filed OLR No.509/2011 which had come up for ff"'liéonsideration by this Court on 17.02.2012. As per the leave sought in the said OLR No.509 / 2011 in respect of the company 3: