Bombay High Court
Ifci Ltd. (A Government Of India ... vs J.K. Credit And Finance Ltd And Anr on 8 September, 2021
Author: B.P.Colabawalla
Bench: B.P.Colabawalla
12-IA(L)-2963-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
INTERIM APPLICATION (L) NO. 2963 OF 2021
IN
COMPANY PETITION NO. 454 OF 1998
IFCI Ltd. .. Applicant
IN THE MATTER BETWEEN:
J. K. Credit & Finance Limited .. Original Petitioner
Vs.
The Official Liquidator of
Parasrampuria Industries Ltd.( In Liquidation) .. Respondent
-------------------
Mr.Charles Desouza, Sonal Sanap, Priyanka Jain i/b. Apex Law Partners
for the Applicant.
Mr. Mahendhar Aithe for the Official Liquidator is present.
CORAM :- B.P.COLABAWALLA, J.
DATE :- 8th SEPTEMBER, 2021. P. C.:
1. The present Application has been filed seeking a condonation of delay and a direction to the Liquidator to adjudicate the claim of the Applicant filed before the Liquidator on 26 th July, 2019.
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2. Having heard, the learned counsel appearing on behalf of the Applicant and the report of the Official Liquidator as well as perusing the Interim Application and the averments contained therein, the delay is condoned and the Official Liquidator is directed to accept the claim of the Applicant submitted on 26 th July, 2019 and adjudicate the same within a period of four weeks from today.
3. The Interim Application is accordingly disposed of. No order as to costs.
4. All parties to act on an authenticated copy of this order digitally signed by the Personal Assistant /Private Secretary/Associate of this Court.
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