Bombay High Court
Director General Of Hydrocarbons vs The Official Liquidator & Liquidator Of ... on 7 June, 2019
Author: K.R. Shriram
Bench: K.R.Shriram
1/2 cal-212-19(8).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
COMPANY APPLICATION (L) NO.212 OF 2019
IN
COMPANY PETITION NO.550 OF 2013
Director General of Hydrocarbons ..Applicant
Vs.
The Official Liquidator & Anr ..Respondents
Mr. Jitendra Mishra for Applicant
Mr.Shyam Kapadia a/w Ms Swati Sawant and Mr. Akshay Patil i/b S. K.
Legal Associates LLP for Ex-Director Ms Shabnum Memon
Mr. Shanay Shah for Official Liquidator
Mr. Mahendhar Aithe, Company Prosecutor present
CORAM : K.R.SHRIRAM, J.
DATE : 7th JUNE 2019
P.C.:
1 This application is filed in company petition no.550 of 2013.
The winding up petition itself has been stayed by the Apex Court vide its
order dated 26th April 2019. The said order reads as under:
" Upon hearing the counsel the court made the following
ORDER
Status quo, as of today, shall be maintained.
Shri J. P. Cama, learned senior counsel appearing on behalf of the petitioner, states that the entire amount mentioned at paragraph 3 of the learned Single Judge's order (at page 457 of the SLP paper book) minus USD 135,000 which has been paid, the remaining amount, being a sum of USD 5,15,000, which calculated at today's exchange rate (Rs.70.14 INR) amounts to Rs.3,61,19,782.50/- (Rupees Three Crores Sixty One Lakhs Nineteen thousand Seven Hundred Eighty Two and Fifty Paise), will be deposited in this court within a period of six months from today. Half the sum is to be deposited within three months from today and the remaining half within a period of six months from today. In the case of any single default in deposit of this amount, Meera Jadhav ::: Uploaded on - 11/06/2019 ::: Downloaded on - 14/07/2019 16:47:47 ::: 2/2 cal-212-19(8).doc the special leave petition will stand dismissed without further reference to this court."
2 In view thereof, the present application be listed for directions on 15th November 2019.
3 Within three weeks all office objections in company application to be removed and company application to be numbered, failing which, company application will stand dismissed without further reference to the court.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 11/06/2019 ::: Downloaded on - 14/07/2019 16:47:47 :::