SAYED AMAN S/O LATE MOHAMMED AMEER Vs. THE OFFICIAL LIQUIDATOR HOYSALA BUILDING DEVELOPMENT COMPANY PRIVATE LIMITED (IN LIQUIDATION) 12TH FLOOR, REHEJA TOWER M G ROAD, BANGALORE-560001 AND MR. NARSI ASRANI

JUDGEMENT

(1.) THIS application is filed under Rules 6 and 9 of the Companies (Court) Rules, 1959 seeking direction to the first respondent to substitute the name of the applicant with that of the second respondent as the creditor of the Company. The Learned Counsel for the second respondent has no objection to substitute the name of the applicant. In view thereof, application is allowed. Applicant is permitted to be substituted in place of second respondent as the Creditor of the Company. Application is accordingly disposed of.