Gujarat High Court
O L Of Kanoria Dye Chem Ltd (In Liqn) vs Gujarat State Financial Corporation & 7 on 7 July, 2017
Author: R.M.Chhaya
Bench: R.M.Chhaya
O/OLR/18/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
OFFICIAL LIQUDATOR REPORT NO. 18 of 2014
In
OFFICIAL LIQUDATOR REPORT NO. 113 of 2010
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O L OF KANORIA DYE CHEM LTD (IN LIQN)....Applicant(s)
Versus
GUJARAT STATE FINANCIAL CORPORATION & 7....Respondent(s)
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Appearance:
MR SAURABH M PATEL, ADVOCATE for the Applicant(s) No. 1
OFFICIAL LIQUIDATOR for the Applicant(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 4
MR AKSHAT KHARE, ADVOCATE for the Respondent(s) No. 2
NOTICE SERVED for the Respondent(s) No. 4 - 5 , 8
SERVED BY AFFIX(N) for the Respondent(s) No. 4
MR CHINMAY M GANDHI, ADVOCATE for the Respondent(s) No. 6
MR DEEPAK M SHAH, ADVOCATE for the Respondent(s) No. 5
MR HARSHAD J SHAH, ADVOCATE for the Respondent(s) No. 7
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR MB GANDHI, ADVOCATE for the Respondent(s) No. 6
MR RAJAN D SHAH, ADVOCATE for the Respondent(s) No. 5
MR. VN. SEVAK, ADVOCATE for the Respondent(s) No. 3
MRS SUMAN KHARE, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 07/07/2017
ORAL ORDER
1. Heard learned counsel for the parties.
2. Mr.Saurabh M. Patel, learned counsel for the Official Liquidator has contended that, it is necessary for the Official Liquidator to get the property in question again Page 1 of 2 HC-NIC Page 1 of 2 Created On Fri Jul 07 23:50:01 IST 2017 O/OLR/18/2014 ORDER valued through the Valuer from the penal of Government approved valuer maintained by the office of the Official Liquidator.
3. Mr.Akshat Khare, learned counsel for respondent No.2 and Mr.M.B.Gandhi, learned counsel for respondent No.6 G.I.D.C have no objection, if the same is done.
4. Considering the statement made by learned counsel for the Official Liquidator, the Official Liquidator shall appoint Valuer from the penal of Government approved valuer maintained by the office of the Official Liquidator and get the property of the Company (in liquidation) valued. Such valuation report be placed on record of this application on, or before, the next date of hearing.
S.O to 08th August, 2017.
(R.M.CHHAYA, J.)
Suchit
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HC-NIC Page 2 of 2 Created On Fri Jul 07 23:50:01 IST 2017