K.DATTAM BHAT Vs. OFFICIAL LIQUIDATOR

JUDGEMENT

(1.) There is a delay of 890 days in filing the application. For the reasons stated, the application seeking condonation of delay is allowed.

(2.) The learned Counsel for the Official Liquidator would justify the action of the Official Liquidator. In the light of the above contentions, it is to be noticed that this Court in C.A. No. 160 of 2012 and connected applications dated 29-5-2012 in Ambannasa Katwe and Others v. The Official Liquidator, has held as under: