S.RAJENDRAN Vs. S.MUKANCHAND BOTHRA

JUDGEMENT

(1.) This Appeal, No 1275 of 2019, emanates from the Order dated 11th October 2019 passed in M.A. No.927 of 2019 in M.A. No.651 of 2019 in connection with CP/540/IB/2018 by the Adjudicating Authority/National Company Law Tribunal, Chennai Bench, Chennai whereby the Adjudicating Authority has issued direction for paper publications in the newspaper as prescribed in the Order, i.e. Hindu (English newspaper) in All India Edition and vernacular Dinamalar in Tamilnadu Edition. The Parties are represented by their original status in the main petition for the sake of convenience.

(2.) Brief facts of the case are as follows:

(3.) After that a Resolution Plan was approved by NCLT, Chennai Bench vide Order dated 27th August 2019 in M.A. No.651 of 2019 a sum of Rs.4,12,95,002/- was allotted to the share of late Mukanchand Bothra, out of his claim Rs. 15 Crores.