Official Liquidator vs Etisalat Db Telecom Pvt. Ltd .

[Cites 1, Cited by 1]

Bombay High Court

Official Liquidator vs Etisalat Db Telecom Pvt. Ltd . - ... on 6 March, 2019

Bench: S.J. Kathawalla

ssp                                                                     928 olr 50 of 2019.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                OFFICIAL LIQUIDATOR'S REPORT NO.50 OF 2019
                                   IN
                     COMPANY PETITION NO.114 OF 2012

                                                 In the matter of the Companies Act, I
                                                 of 1956;
                                                        and
                                                 In the matter of Etisalat DB Telecom
                                                 Pvt. Ltd. ( in liqn. )

Etisalat Mauritius Limited                              ...       Petitioner

Ms. Mansi V. Kaku, for Official Liquidator.
Mr. V.P.Katkar, Official Liquidator with Mr. Mahendhar Aithe, Company Prosecutor,
present.

                                   CORAM: S.J. KATHAWALLA, J.

DATE: 6th MARCH, 2019 P.C.:

1. Perused the Official Liquidator's Report. The same is allowed in terms of prayer clauses (a) to (c) which are reproduced hereunder :

"(a) In view of para 2 above this Hon'ble Court may be pleased to direct the Official Liquidator to handover the vacant possession of the carpet area admeasuring 3,330/- sq.ft. Situated at KCPR Srinidhi Plaza, 3rd Floor, House No.1-8-612, Main Road, Nakkalagutta Hanamkonda, Warangal - 560 001 to the landlord Mr. Shashidharan T.;

(b) In view of para 4 above this Hon'ble Court may be pleased to permit the Official Liquidator to invite claims from the 1/2 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:39:55 ::: ssp 928 olr 50 of 2019.doc workers/creditors as per Rule 148 of the Companies (Court) Rules 1959 by giving a notice in newspapers i.e. in "Free Press Journal"

(English) published from Mumbai and "Navshakti" (Marathi) published/circulated from Mumbai through an advertisement agency and also to permit the Official Liquidator to pay the advertisement charges to the advertisement agency out of the sale proceeds of the Company ( in liqn.) subject to deduction of TDS charges as and when the bill is received;

(c) In view of para 8 above, whether this Hon'ble Court may be pleased to permit the Official Liquidator to appoint Mehta Choksi and Shah, Chartered Accountant for adjudication and preparation of the list of claims to be admitted/rejected in respect of the Company ( in liqn.);"

2. The above Official Liquidator's Report is accordingly disposed of.

( S.J.KATHAWALLA, J. ) 2/2 ::: Uploaded on - 08/03/2019 ::: Downloaded on - 14/03/2019 00:39:55 :::

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