Bombay High Court
The Sub Divisional Officer,Thane And ... vs The Official Liquidator Of Mafatlal ... on 6 October, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
32-ca-331-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION NO.331 OF 2019
The Sub Divisional Officer, Thane and Anr. ...Applicant
vs.
The Official Liquidator of Mafatlal Engineering
Industries Limited (In Liqn) and Another ...Respondents
VISHAL
SUBHASH
PAREKAR WITH
Digitally signed by
VISHAL SUBHASH
PAREKAR
INTERIM APPLICATION (L) NO.4114 OF 2022
Date: 2022.10.07
16:46:22 +0530
WITH
OFFICIAL LIQUIDATORS REPORT NO.09 OF 2021
WITH
OFFICIAL LIQUIDATORS REPORT NO.137 OF 2022
WITH
INTERIM APPLICATION (L) NO.4915 OF 2022
WITH
COMPANY APPLICATION NO.162 OF 2018
WITH
COMPANY APPLICATION NO.490 OF 2017
WITH
COMPANY APPLICATION NO.536 OF 2016
WITH
COMPANY APPLICATION NO.161 OF 2018
WITH
INTERIM APPLICATION (L) NO.26143 OF 2021
WITH
INTERIM APPLICATION (L) NO.28027 OF 2021
WITH
COMPANY APPLICATION NO.09 OF 2017
WITH
INTERIM APPLICATION (L) NO.31865 OF 2022
WITH
INTERIM APPLICATION NO.2164 OF 2019
IN
COMPANY PETITION NO.743 OF 1990
Ms. Jyoti Chavan, AGP for the Applicant in CA.No.331/2019.
Mr. Ashish Kamat a/w. Ms. Akanksha Saxena, Mr. Parth Shah, for
the Applicant in IAL No.4114/2022.
Mr. Ashish Kamat a/w. Mr. Subit Chakrabarti i/b.Vidhi Partners for
Vishal Parekar, P.A. ...1
32-ca-331-2019.doc
the Applicant in IAL No.4915/2022 and Respondent No. 2 in IAL
No.31865/2022.
Mr. Sanjay Singhvi, Senior Advocate a/w. Ms. Rohini Thyagarajan,
for Workman.
Ms. Shreya Shah i/b. P.G. Lad, for Respondent/Mhada.
Mr. N.R. Bubna, for Respondent- TMC.
CORAM : N. J. JAMADAR, J.
DATE : OCTOBER 06, 2022 P.C.:
1. Heard the learned counsels for the parties.
2. The Official Liquidator seeks leave to move Official Liquidators Report No. 137 of 2022. A representative of the Official Liquidator informs the Court that the copies of the Official Liquidator's Report have been served on all the parties.
3. This Report is taken out by the Official Liquidator seeking permission to hand over the possession of the land to DRT Receiver, pursuant to an order passed by Debt Recovery Officer on 24 th August, 2022.
4. Mr. Sanjay Singhvi, learned senior counsel for the Workmen seeks time to file affidavit in reply to the Official Liquidators Report.
5. Let the parties whosoever intend to oppose the prayers in Official Liquidator's Report, file affidavit in reply within a period of two weeks and serve copies thereof on the Official Liquidator.
6. The learned counsel for the secured creditors seeks time to file affidavit in reply.
Vishal Parekar, P.A. ...2
32-ca-331-2019.doc
7. Let the affidavit in reply be filed within a period of two weeks.
8. Mr. Kamat seeks further time to file affidavit in reply in Interim Application (L) No. 31865 of 2022.
9. Let the affidavit be filed within two weeks.
10. List the matters on 16th November, 2022 at 2.30 p.m, except Company Application No. 331 of 2019 which shall be listed on 9 th November, 2022.
(N. J. JAMADAR, J.)
Vishal Parekar, P.A. ...3