OFFICIAL LIQUIDATOR Vs. MOHAMMED

JUDGEMENT

(1.) CRL.P. Nos.6361 and 6364 of 2009 are filed against the orders of Addl. Civil Judge (Sr. Dn.) and JMFC., Puttur, Dakshina Kannada, dismissing complaints in C.C. Nos.2129/2002 and 825/2003 respectively dated 21.07.2008 and 02.08.2008 respectively for non-prosecution.

(2.) ORIGINALLY, complaints were filed by M/s. Shree Ambika Nidhi Limited. However, against the said Company, Company Petition No.124/2004 was pending and ultimately, it resulted in winding up of the Company. Thereafter, the official liquidator was appointed and the official liquidator, after securing the assets and liabilities and the books of accounts from the Company, filed these petitions seeking setting aside the orders of dismissal of the complaints for non-prosecution.