SHAKUNTHALA M. Vs. MYSORE KIRLOSKAR LTD

JUDGEMENT

(1.) C .A.No.1279/2013 is filed seeking condonation of delay in filing the main application. Accepting the reasons indicated, the application is allowed. Delay condoned.

(2.) THE applicants are before this Court praying that the Official Liquidator be directed to consider the applicants herein as the legal representatives of the deceased M.H.Karethimmannavar. In that context, the applicants have sought that the notice of Rejection of Debt dated 13.12.2010 to the extent of Rs.3,97,926/ - be set -aside and the Official Liquidator be directed to re - consider and pass orders in that regard.

(3.) INSOFAR as the claim of the applicants to be considered as the legal representatives, though the Registry has raised objections seeking for separate application, considering that the main relief sought in the application is to that extent, the office objection is over ruled.