w w w . L a w y e r S e r v i c e s . i n


State Bank of India State Bank of India Stressed Assets Recovery Branch, Rep. by its Asst.General Mana v/s The Official Liquidator MHC High Court of Madras as the Provisional Liquidator of M/s.Indag Product Limited, Chennai

    Company Application No. 660 of 2018 in C.P. No. 101 of 1994
    Decided On, 22 November 2018
    At, High Court of Judicature at Madras
    By, THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN
   


Judgment Text
(Prayer: To condone the delay of 5029 days in filing the claim petition.)

Learned Official Liquidator /respondent states that he has no objection in condoning the delay of 5029 days in filing the claim petition.

2. In view of the same and accepting the reasons stated in the affidavit filed in support of the application, the delay is condoned on payment of a sum of Rs.1,00,000/- (Rupees one lakh only) to the Tamil Nadu Chief Minister's Relief Fund to be payable to the persons affected by Gaja Cyclone, on or before 29.11.2018.

3. The applicant is directed to file proof of acknowledgment in respect of payment of Rs.1,00,000/- into the Registry and on filing of such proof, the Registry is directed to number the Claim Petition, if it i

Please Login To View The Full Judgment!
s otherwise in order and list the Claim Petition for hearing in the usual course.
Request The Judgment!
O R