Allahabad High Court
Association & Others vs In The Matter Of M/S Incan Group Of ... on 8 December, 2010
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- COMPANY PETITION No. - 27 of 2007 Petitioner :- Association & Others Respondent :- In The Matter Of M/S Incan Group Of Companies & Others Petitioner Counsel :- N.K.Agarwal,Anuj Kudesia,B.B.Saksena,S.K. Tiwari Respondent Counsel :- Sanjay Srivastava,K.A.Khan,M.M.Salam,O.L.B.K.L. Srivastava,V.P.Nag Hon'ble Rajes Kumar,J.
Cause shown is sufficient. The delay in filing the claim petition is condoned.
The Official Liquidator is directed to verify the claim of the applicants.
The application is disposed of.
Order Date :- 8.12.2010 OP