Gujarat High Court
Kishor Motilal Balsara & vs O.L. Of Vitta Mazda on 19 August, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
KISHOR MOTILAL BALSARAV/SO.L. OF VITTA MAZDA LTD.....Respondent(s) O/COMA/170/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD COMPANY APPLICATION NO. 170 of 2013 ================================================================ KISHOR MOTILAL BALSARA & 1....Applicant(s) Versus O.L. OF VITTA MAZDA LTD.....Respondent(s) ================================================================ Appearance: MR AD DESAI, ADVOCATE for the Applicant(s) No. 1 - 2 MR RM DESAI, ADVOCATE for the Respondent(s) No. 1 OFFICIAL LIQUIDATOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 19/08/2013 ORAL ORDER
1. Learned advocate for the Official Liquidator submitted that draft/of the report is already submitted to the Official Liquidator s office however, he has not received the duly signed report from the Office of the Official Liquidator and he is conveyed that the Official Liquidator has yet not finalized the report.
2. In view of such facts, learned advocate for the Official Liquidator requested for time to file the report.
Having regard to the said submission, hearing of the application is adjourned and time to file Official Liquidator Report is granted on the condition that Official Liquidator shall pay cost of Rs.1000/- to Legal Aid Committee for the delay caused in filing the report.
It is clarified that the Court is compelled to pass this order in view of the fact that the Court has received several grievance and complaint regarding delay being caused at the end of the Official Liquidator in finalizing the report/replies in various matters.
5. It is clarified that, if the Court is required to pass such orders in future i.e. if the hearing of the matter is required to be adjourned because of delay caused by the Official Liquidator in filing reply / report after the report is submitted by Charactered Accountant, then the Court will be compelled to pass order of heavy cost.
S.O. to 06.09.2013.
(K.M.THAKER, J.) Girish Page 2 of 2