LAWS(KAR)-2022-6-1476

N. R.RAVI Vs. OFFICIAL LIQUIDATOR

Decided On June 30, 2022
N. R.Ravi Appellant
V/S
OFFICIAL LIQUIDATOR Respondents

JUDGEMENT

(1.) The Applicant is before this court seeking for the following reliefs;

(2.) The Applicant claims to be the owner of the property which has been leased out to the Company in liquidation on 15/5/2008. As per the terms of the lease agreement, the Company in liquidation had deposited with the Applicant an interest free refundable security deposit of Rs.13,63,000.00 and in terms of the lease agreement, certain amount was required to be paid as monthly lease rental for the schedule premises.

(3.) Though the lease period expired after a period of eleven months, the Company in liquidation did not hand over possession of the premises and continued to occupy the same. Subsequently, the Company in liquidation stopped payment of rentals and in the meanwhile, winding up proceedings being filed before this Court, this Court directed for winding up of the Company and appointed the Official Liquidator to take over the assets of the Company, which infact was taken over on 15/7/2014.